LUMAX INDUSTRIES LIMITED Vs. HINDUSTAN AUTO INDUSTRIES

JUDGEMENT

(1.) CM APPL. 49/2022 and 50/2022(exemptions) : Allowed, subject to all just exceptions.

(2.) Applications stand disposed of.

(3.) Petitioners herein were Plaintiffs before the learned Trial Court and Respondent herein was the Defendant. Parties are hereinafter being referred to as per their litigating status before this Court.