GE CAPITAL TRANSPORTATION Vs. SHAMSUDDIN

JUDGEMENT

(1.) CM No. 3950/2008.

(2.) ALLOWED , subject to all just exceptions.

(3.) LEARNED ADJ vide impugned order dated 29th February, 2008 did not accede to the request of petitioner and issued notice of the said petition to the respondent returnable for 10th April, 2008. Aggrieved with the said order, present petition is filed.