XEROX CORPORATION Vs. SHAILESH PATEL

JUDGEMENT

(1.) Some of the defendants have not filed the written statement. The said defendants to file the written statement within 15 days. Documents, if any, be filed by the parties within the same period of time.

(2.) List on 18.04.2007 at 2.00 P.M.

(3.) Learned Counsel for the parties state that it has not been possible to arrive at any agreed interim arrangement. In the circumstances, these applications will have to be heard on the date to be fixed.