MAHESH CHOUDHARY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Leave granted.

(2.) Appellant was a partner of a firm known as M/s. Saraswati Exports. He is also Director of a Company known as Saraswati Exim Pvt. Ltd. (for short, "the company").

(3.) M/s. S.N.Kapur Exports is a firm registered under the Indian Partnership Act, 1932 (for short, "firm"). The Complainant Vikram Kapoor (Respondent No.2 herein) is a partner thereof. The firm was engaged in manufacturing, selling and export of carpets, mats, etc. It developed various types of hand knotted new designs of carpets and acquired special skill therein.