SHAKTI TRADERS Vs. SHAKTI PRESS LTD

JUDGEMENT

(1.) Heard Shri S. Dewani, learned counsel for petitioner and Shri Khati, learned counsel for respondent.

(2.) Rule.

(3.) The petitioner is the plaintiff and respondent is the defendant in the above referred suit. The parties shall be hereinafter referred to as per their status before the trial court.