CHAM SYNTHROPES INDUSTRIES Vs. PRATAP GIRDHARLAL DHAMECHA

JUDGEMENT

(1.) Heard Mr.Rathod, learned advocate for the petitioner and Ms.Pahwa, learned advocate for the respondent.

(2.) Actually, learned advocates for the parties completed their submissions on 14.6.2018, however, due to paucity of time, the order could not be dictated. Therefore, the petition is listed for dictation of the order today in view of the order passed yesterday, i.e. on 14.6.2018.

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