MAHINDRA AND MAHINDRA LTD Vs. MAHINDRA CARGO MOVERS

JUDGEMENT

(1.) At the outset, Mr. Kamat undertakes to file vakalatnama on behalf of defendant within one week from today.

(2.) Parties have entered into consent terms dtd. 24/10/2020. The consent terms signed by the authorised signatory of plaintiff No.1, plaintiff no.2, defendant no.3 for himself as defendant no.3 and as proprietor of defendant nos.1 and 2 and their respective advocates is taken on record and marked "X" for identification. Defendant no.3 and the authorised signatories of plaintiffs are present online and identified by their respective advocates. Signature of defendant No.3 has been identified by Mr. Kunal Pandya, Advocate practising in Ahmedabad, who has requested Mr. Kamat to enter appearance for defendant.

(3.) For ease of reference, the consent terms is scanned and reproduced below: