SHRIJEE INDUSTRIES THROUGH PROPRIETOR. Vs. SHREE LAXMI INDUSTRIES

JUDGEMENT

(1.) Rule. Mr. Pratik Y. Jasani, learned advocate waives service of notice of notice of Rule on behalf of respondent.

(2.) With consent of the learned advocates appearing for the respective parties, the matter is taken up for final hearing.

(3.) By way of the present petition, the petitioner has prayed as under: