AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
5 paragraphs · 81 wordsM.R.Anitha, J
This O.P.(C) has been filed seeking for a direction to not to pass order in the injunction application without considering Exhibit P8 argument note and
also the answers as per Exhibit P10 interrogatories filed by the petitioner.
When the case came up for hearing, the learned counsel for the petitioner submitted that the matter became infructuous and the Original Petition is not
pressed. There is no representation for the respondent also. Accordingly, this O.P is dismissed as not pressed.