ANURAG SITES Vs. W M I CRANES LIMITED

JUDGEMENT

(1.) Heard.

(2.) Plaintiffs are a partnership firm duly registered under the provisions of Indian Partnership Act and they are carrying on business of acquiring various sites, erecting hoarding and permitting their customers to display their advertisements on the said hoarding at agreed rate and agreed terms and conditions. Defendants are a Company incorporated under the provisions of the Companies Act and they are manufacturers of cranes, steel plant equipments and material handling plants.

(3.) Plaintiffs have filed this suit seeking the following reliefs: