MOUNT CARMEL SCHOOL SOCIETY Vs. VIOM NETWORK

JUDGEMENT

(1.) CM No. 1736/2013 (Exemption)

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

(3.) I have considered the submissions made by learned counsel for the petitioner. While considering the prayer of the petitioner made in this petition, it is necessary to peruse the proceedings before learned Trial Court, certified copy of which are placed on record by the petitioner alongwith this petition.