MBD PRINTOGRAPHICS PVT. LTD. Vs. PARAGON PAPER INDUSTRIES

JUDGEMENT

(1.) The present applications have been filed by the applicants/respondent Nos.6 and 7, respectively, seeking striking off their names from the array of the parties.

(2.) Notice issued.

(3.) Learned counsel for petitioners accepts notice and submits that he has no objection if the present applications are allowed.