- (1.) CM-26235-CII-2014 There is an application for placing on record copy of resolution dated 5.8.2012 (Annexure P-4) and also for exemption from filing certified copy thereof.
(2.) In view of the circumstances explained therein, the application is allowed and the document Annexure P-4 is taken on record. Main Case
(3.) No notice to the opposite side is being issued to avoid delay and further because no prejudice would be caused to the other party.;