JUDGEMENT
-
(1.) Leave granted.
(2.) The contesting respondent who is present on caveat has filed a counter affidavit. Learned Counsel appearing for the contesting respondent waives formal notice. Learned counsel for the parties pray for the appeal to be taken up for hearing at this stage itself.
(3.) Heard.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.