- (1.) JUDGEMENT Heard Sri S. P. Gupta, learned Senior counsel and Shri Yeshwant Verma for the petitioner and Sri Chandra Shekhar Singh, learned counsel for respondent Nos. 1 and 3 and Sri B. N. Singh, learned counsel for respondent Nos. 2, 4, 5 and 6.
(2.) THE petitioner has challenged the impugned orders dated 25 -3 -2004 (Annexure -9 to the petition) and 30 -6 -2004 (Annexure -14 to the petition). Since we are deciding the case on a purely legal point in our opinion it is not necessary for us to call for counter affidavit. We have heard learned counsel for the respondents.
(3.) THE petitioner is a private limited company registered under the Indian Companies Act, and is primarily engaged in the manufacture of Fibre Optic Communication Accessories.;