ANUPAM INDUSTRIES LTD Vs. MAMLATDAR

JUDGEMENT

(1.) THIS petition is filed by one M/s. Anupam Industries Limited, describing itself as a public limited company, registered under the Companies Act, 1956. The petitioner has prayed in Para 10(B) as under :

(2.) THE present petition is liable to be dismissed on the following grounds, namely,

(3.) THE Court has no reason to advise the petitioner, but a note of the fact is required to be taken that though it is within the knowledge of the petitioner, he has not taken trouble to produce any material about the order passed by the Labour Court on 20th May 2003, the memo of Recovery Application No. 11 of 2002 and the prior proceedings.