LAWS(BOM)-2011-9-224

SPARROW TECHNOLOGIES PVT. LTD. (A COMPANY DULY INCORPORATED UNDER THE COMPANIES ACT, 1956) THROUGH ITS DIRECTOR, MR. RAJEEV SARDA Vs. MR. RAVINDER P. KUMAR, S/O. LATE SHRI K.L. KUMAR SOLE PROPRIETOR OF R.K. ENTERPRISES,

Decided On September 21, 2011
Sparrow Technologies Pvt. Ltd. (A Company Duly Incorporated Under The Companies Act, 1956) Through Its Director, Mr. Rajeev Sarda Appellant
V/S
Mr. Ravinder P. Kumar, S/O. Late Shri K.L. Kumar Sole Proprietor Of R.K. Enterprises, Respondents

JUDGEMENT

(1.) HEARD Shri A. Palekar, learned Counsel appearing for the Petitioner and Shri T. George John, learned Counsel appearing for the Respondent.

(2.) RULE . Heard forthwith with the consent of both the Counsel. The Respondent waive service.

(3.) HEARD learned Counsel for the parties.