KANNI UVARAJ Vs. POORLIYA MOBILES WORLD AND ELECTRONICS

JUDGEMENT

(1.) The general thumb rule in deciding interlocutory applications that the Court will refrain from going into the matter in great detail and prefer a prima facie approach had been applied with utmost rigor while this order was being penned. I abjure from analysing facts, data, details and dynamics in microscopic detail in search for answers with surgical accuracy.

(2.) As mentioned supra, though the aforementioned thumb rule is generic in deciding interlocutory applications, reason for applying the same with utmost rigor in the instant case is the admitted and undisputed facts outnumbered the facts in issue.

(3.) Therefore, I deem it appropriate to give an enumeration of undisputed facts infra with a panoramic view qua details regarding the same.