LAWS(MAD)-2008-2-430

TVS MOTOR COMPANY LIMITED REP BY ITS AUTHORISED SIGNATORY, HARNE VINAY CHANDRAKANT Vs. BAJAJ AUTO LIMITED

Decided On February 16, 2008
Tvs Motor Company Limited Rep By Its Authorised Signatory, Harne Vinay Chandrakant Appellant
V/S
BAJAJ AUTO LIMITED Respondents

JUDGEMENT

(1.) That the OA. No. 1272 of 2007 do stand dismissed

(2.) That there shall be no order as to costs of these proceedings.