HINDUSTAN DISTRIBUTORS Vs. MAHARASHTRA ANTIBIOTICS AND PHARMACEUTICALS LTD

JUDGEMENT

(1.) Rule made returnable forthwith. Heard finally by consent.

(2.) The order passed by Joint Civil judge [senior Division], Nagpur, dated 17th april, 2004 in Special Civil Suit No. 602 of 1991 is subject matter of challenge in this Revision application.

(3.) Trial Court framed two issues to be tried as Preliminary Issues. The circumstances, which have led to framing of these two issues, are narrated in Para 1 of the order, which can be summarized as follows :-