SHITAL FABRICATION Vs. AYOKI CEMBOL ERECTORS PVT LTD.

JUDGEMENT

(1.) Heard Mr. Joshi, learned advocate for the petitioner. Mr. Mishra, learned advocate for the respondent is not present. Mr. Calla, learned advocate for the respondent No.4 is also not present.

(2.) This petition has remained pending at admission stage and it has been rotating in the cause list of admission matters for last 4 years, i.e. since 2013.

(3.) In present petition, the petitioner has prayed, inter alia, that: