CAPRIHANS INDIA LIMITED Vs. TARUN SEEM

JUDGEMENT

(1.) RULE. Respondents waive service.

(2.) BY consent, writ petition is taken up for final hearing.

(3.) HEARD learned Counsel on both sides. In this case, arguments were heard by us on 24-7-2003. After hearing the arguments, the following order was passed: "for the reasons to be given subsequently rule is made absolute in terms of prayer Clause (a) with no order as to costs. "