LAWS(DLH)-2012-3-218

NEERAJ KHULLAR Vs. VIRENDER KUMAR KHULLAR

Decided On March 30, 2012
NEERAJ KHULLAR Appellant
V/S
VIRENDER KUMAR KHULLAR Respondents

JUDGEMENT

(1.) THESE three petitions arise out of a common set of facts and are being disposed of by this common order.

(2.) PETITIONER No.1, Neeraj Khullar and the Respondent, Virender Kumar Khullar, are the sons of late Shri Bansi Lal Khullar. PETITIONER No.2, Smt. Vidyawanti Khullar, is their mother.

(3.) THE business of the firm was being carried out from the leased premises at 13/30, Ajmal Khan Road, Karol Bagh, New Delhi. THE workshop was at 2909/44, Beadon Pura, Karol Bagh, New Delhi.