PRISM CEMENT LTD. Vs. UDAYAN LAL AND ANR.

JUDGEMENT

(1.) CM Nos. 1499/2013 & 1500/2013

(2.) EXEMPTION allowed, subject to all just exceptions.

(3.) DURING the course of hearing, learned counsel for the petitioner has read over the proposed paragraphs No. 6A and 7A and para 7 of the brief facts and para 2 of the preliminary submissions, sought to be added and amended, which are reproduced as under: -