PRIME MEIDEN LTD Vs. RAMKY INFRASTRUCTURE LTD

JUDGEMENT

(1.) Issue notice.

(2.) Mr Sharma accepts notice on behalf of the respondent. He says that he does not wish to file a reply as there is a preliminary objection being raised on behalf of the respondent with regard to maintainability of the petition in this court.

(3.) The said statement made by Mr Sharma is taken on record.