MOHAN KUMAR RAYANA Vs. RAJENDRAPRASAD RAMESHWARLAL JHAVAR

JUDGEMENT

(1.) Rule.

(2.) The learned advocate waives service for the opponent Nos.1 to 3. The learned A.P.P waives service for the State of Maharashtra.

(3.) The 1st applicant is the Managing Director of M/s.Pharmaceutical Products of India Limited and the 2nd applicant is a non-executive Director of the said Company.