ANUP ENGINEERING LTD Vs. BALDEVBHAI GOPALJI

JUDGEMENT

(1.) BY way of the present petition under Articles 226 and 227 of the Constitution of India, the petitioner has prayed for the following reliefs:

(2.) THIS Court (Coram: A.H. Mehta, J) (as he then was) passed the following order on 16.08.2002: "Notice returnable on 17th September, 2002. Interim relief in terms of para 9(B) granted till then. Direct service is permitted."

(3.) HEARD Mr.Keyur D. Gandhi, learned advocate, for Nanavati Associates for the petitioner and Ms.Shruti Pathak, learned Assistant Government Pleader for respondent No.2.