ALPA BHASKAR JAGDHANE Vs. SARAS PLASTIC PVT LTD

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) AT the risk and request of learned counsel Mr. Barde, for the petitioners, respondent Nos. 6 to 12 are permitted to be deleted. Deletion to be carried out forthwith.

(3.) RULE. Rule is made returnable forthwith, by consent of parties, and heard finally.