NEWAR STEELS LIMITED Vs. NUCHEM MACHINE TOOLS LIMITED

JUDGEMENT

(1.) THE respondent has filed an application dated 20.11.2000 wherein he has specifically explained in paragraphs 4 and 5 that the applicant has prayed for the same relief from the High Court of Delhi on an identical cause of action. A copy of the plaint filed in the High Court is also placed on record. We are satisfied that the cause of action which arises in this application is the same as has been taken recourse to by the complainant in the High Court of Delhi in Suit No. 174 of 1999. Mr. N.K. Newar, Director of the applicant Company is also present in person. He also states that the suit as referred to above is still pending in High Court of Delhi at New Delhi. We, therefore, find no ground to entertain this compensation application.

(2.) IN view of the above reasons, the present compensation application is disposed of and liberty is granted to the applicant to continue the proceedings which are pending in the High Court of Delhi. The application moved by the respondent also stands disposed of. There will be no order as to costs.