STUMPP SCHUELE Vs. BASAVARAJA.M

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following reliefs:

(2.) The petitioner is a Company incorporated under the Companies Act , 1956 having its factory at Hosur Road, having an independent factory licence bearing No.MYB 679, having Certified Standard Orders (CSO).

(3.) There was one other Company viz., M/s.Nippon Electronics (India) Private Limited (for short, 'Nippon'), which was operating at Bull Temple Road, Bangalore, which also had separate CSO.