BASAVA BHARATHI PLASTIC INDUSTRIES Vs. OMKAR TYRE RETREADING

JUDGEMENT

(1.) Though the case is posted for hearing on I.A.Nos.2/2019 and 3/2019, the contesting parties have agreed for disposal of the petition itself on merits.

(2.) Sri A.M.Nagaral, learned advocate takes notice for respondent No.3. I have heard the learned counsel for the petitioner and the learned counsel for respondent Nos.1, 2 and 3, learned Additional Government Advocate for respondent Nos.5 and 6. Though respondent Nos.4 and 7 served, they remained absent.

(3.) The petitioner has sought for following reliefs in these writ petitions: