LAWS(DLH)-2000-7-159

VISHWANATH GUPTA Vs. CEGAT & ORS.

Decided On July 14, 2000
VISHWANATH GUPTA Appellant
V/S
Cegat AndAmp; Ors. Respondents

JUDGEMENT

(1.) RULE D.B.

(2.) SINCE a short point is involved, with the consent of both parties, the matter is taken up for final disposal.

(3.) FACTUAL position, so far as relevant for appreciating rival stands, is as follows: