V RANGASAMY NAIDU EDUCATIONAL TRUST, REP BY ITS MANAGING TRUSTEE, S R K PRASAD Vs. CAMBRIDGE INSTITUTE OF TECHNOLOGY, REP BY ITS CORRESPONDENT / DIRECTOR /PRINCIPAL

JUDGEMENT

(1.) Mr.Gk.Muthukumaar, learned counsel of M/s.G.M.S. Law Associates (Law firm) on record for the sole plaintiff is before this Commercial Division. Mr.M.Purushotaman, learned counsel along with Mr.Amit Kumar, learned counsel from Jharkhand are before this Commercial Division on behalf of both defendants.

(2.) On behalf of plaintiff Dr.R.Prabhakar, son of G.Ramachandra Gupta, one of the trustees of plaintiff trust is before this Commercial Division. On behalf of both defendants, Mr.Navneet Kumar Singh, Treasurer of defendant No.2 trust representing both the trust and the institution run by it being defendant No.1 is before this Commercial Division.

(3.) Both Dr.R.Prabhakar and Mr.Navneet Kumar Singh have produced authorisations from their respective trusts which permits them to represent their respective trusts before this Commercial Division. On behalf of plaintiff, it is a generic certificate dated 01.08.2014 and on behalf of defendants, it is minutes of meeting of trustees held on 16.03.2018 at the trust office is in Ranchi.