LAWS(MAD)-2018-2-171

KALANJIYAM CUT PIECE Vs. NEW KALANJIYAM READYMADE

Decided On February 12, 2018
Kalanjiyam Cut Piece Appellant
V/S
New Kalanjiyam Readymade Respondents

JUDGEMENT

(1.) Ms. Vasudha Thiyagarajan, learned counsel is before this Commercial Division on behalf of sole plaintiff, which is a Partnership Firm represented by four of its partners. On behalf of the sole defendant, which I am informed is a proprietary concern, Mr. N. A. Nissar Ahamed is before this Commercial Division.

(2.) Sole applicant in these two applications is the sole plaintiff in the main suit. Sole defendant in the main suit is the lone respondent in both these applications.

(3.) For the sake of convenience and clarity, parties in these two applications are referred to by their respective ranks in the main suit.