SPARROW TECHNOLOGIES LTD Vs. RAVINDER P. KUMAR

JUDGEMENT

(1.) Heard Shri A. Palekar, learned Counsel appearing for the petitioner and Shri M.P. Singh, learned Counsel appearing for respondent no.1.

(2.) At the outset, Shri A. Palekar, learned Counsel appearing for the petitioner seeks leave to delete the names of respondents no.2 to 4 from the cause title. The respondents no.2 to 4 are deleted at the risk of the petitioner.

(3.) Rule. Heard heard forthwith with the consent of the learned Counsel appearing for the respective parties. The learned Counsel appearing for respondent no.1 waives service.