ROTARY FOUNDATION INDIA Vs. PURSHOTTAM DAS BANSAL

JUDGEMENT

(1.) IA No. 3097/2005 - Appearance has been entered by the Defendant. No further Orders are called for in this application which stands disposed of accordingly. IA No. 3093/2005

(2.) The Defendant has applied for Leave to Defend. No further Orders are called for on this application which stands disposed of accordingly. IA No. 1438/2005 & 2631/2006

(3.) Counsel for the Defendant states that he has no connection with M/s. Munshi Ram Vilayati Ram at Patiala under license No. PB864. He states that, therefore, he is not concerned whether Order dated 25.2.2005 should be made absolute or not. The Orders dated 25-2-2005 are made absolute.