J K ADVERTISING Vs. HIGHLIGHT MEDIA COMMUNICATIONSPVT LTD

JUDGEMENT

(1.) THE present petition is preferred by the petitioners for the alleged defiance and disobedience of the order dated 9.10.98 read with order dated 22.3.99 passed by this Court in Special Civil Application No.8643 of 1998.

(2.) HEARD Mr.Unwala for the applicants -petitioners and Mr.T.S.Nanavati for respondent No.1, Mr.P.R.Nanavati for respondent No.2 and Mr.Pandya for respondent No.3.

(3.) IT appears that following position are undisputed : -