- (1.) Heard Sri S. C. Misra, learned Senior Counsel for the Petitioners and Sri Manik Sinha, learned Standing Counsel the Respondents 1 to 3.
(2.) In view of the peculiar facts and circumstances of the case and the order we propose to pass, it is not necessary to issue Notice to Respondent No. 4.
(3.) The petitioner claims that it is a registered partnership Firm engaged in the business of Printing, Supply and Manufacture of Stationery and other allied items for about 14 years.;