BALAJI KNIT FASHIONS Vs. PINKY ENTERPRISES PVT LTD

JUDGEMENT

(1.) Counsel for the petitioner present. Counsel for the respondent also present. It has been submitted that the matter under adjudication has been transferred from the Hon'ble High Court of Madras wherein the High Court has issued the notice to the Respondent.

(2.) Therefore, as per the notification dated 7.12.2016, the matter in which the notice has been passed to the Respondents by the Hon'ble High Court were to be retained and heard by the respective Hon'ble High Court.

(3.) It is on record that notice came to be issued by the Hon'ble High Court on 11.6.2014 in CP 131/2014.