CITLY FOODS LIMITED Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD the learned counsel for the petitioners and the learned High Court Government Pleader appearing for respondent No.1.

(2.) THOUGH respondent No.2 is served with the notice, he remained absent before the Court.

(3.) I have carefully perused the complaint lodged by respondent No.2 herein before JMFC -II at Raichur.