DHARMESH PRAFULCHANDRA TRIVEDI Vs. CAPITAL FIRST LIMITED

JUDGEMENT

(1.) By way of this petition under Art. 227 of the Constitution of India the petitioner has prayed for the following reliefs;

(2.) The facts leading to the present Special Civil Application in nutshell are as under;

(3.) Shri R.S. Sanjanwala, learned Senior Advocate has appeared on behalf of the petitioner and Shri Anand Gogia, learned advocate has appeared on behalf of respondent no.1.