M.Katju, J. - (1.) Heard learned counsel for the parties.
(2.) In this case on 30.8.2001 learned counsel for the respondents was granted two weeks time to file counter affidavit. Thereafter on 3.1.03 three weeks further time was allowed to file counter affidavit. Till today no counter affidavit has been filed and we are not inclined to grant any further time to the respondents. Hence, we are treating the allegations in the petition to be correct and are disposing it of finally.
(3.) The petitioner is a Company registered under the Indian Companies Act having its registered office in Greater Noida. The petitioner is engaged in the manufacture and sale of black and white picture tubes for television.;