ZOOM DEVELOPERS P LTD Vs. VIRAL ENTERPRISES

JUDGEMENT

(1.) THIS Chamber Summons is taken out for the following main prayer:

(2.) BY order dated 9th March, 2004, it was directed that the applicants to clarify on Affidavit whether it's nominee/sister company viz. M/s. Magnificient construction Private Limited is actually the sister concern of M/s. Zoom developers Private Limited or not.

(3.) BY Affidavit in rejoinder dated 17th March, 2004, pursuant to the above direction dated 9th March, 2004, the applicant placed on record additional material in support of their prayer clause, as reproduced above. The relevant paragraphs of this additional Affidavit are paragraphs 3 (i) to 3 (v) as follows: