Cool Pack & Allied Indust. vs . Rabab Music Production Pvt. Ltd.
2022 Latest Caselaw 8782 HP

Cool Pack & allied Indust. Vs. Rabab Music Production Pvt. Ltd.

Ex. Pet. No.18 of 2021

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21.10.2022 Present: Ms. Veena Sharma, Advocate, for the petitioner-

Decree Holder.

Mr. Suchit Khurana, Advocate, for the respondent- Judgment Debtor.

Respondent-Judgment Debtor has filed

objections. Learned counsel for the respondent-JD

submitted that in terms of notification dated 16.04.2018

(Annexure O-1), final order has not been passed by the

MSEFC Council as required under Rule 4(10) thereof.

Learned counsel for the petitioner-Decree Holder seeks time

to make submissions in that regard.

At her request, list the matter on 18.11.2022.

Jyotsna Rewal Dua Judge October 21, 2022

(R.Atal)