CHAITANYA FOUNDATION Vs. HARI INDUSTRIES A PARTNERSHIP FIRM

JUDGEMENT

(1.) Heard Sri Venkatesh C. Mallabadi, learned counsel for the petitioners and Sri N.N.Jaju, learned counsel for the respondent.

(2.) With the consent of both the parties, the matter is taken up for final disposal.

(3.) For the sake of brevity, the parties are referred to as per their status before the Commercial Court.