MUKAND LIMITED Vs. KOTWAL BHALCHANDRA GOVIND

JUDGEMENT

(1.) THE orders passed by the Competent Authority, impugned in these three petitions, are set aside. The Applications filed by the Respondent are remitted back to the Competent Authority. It is directed that within two weeks from today the Petitioner shall pay to the respondent Rs. 3,000/-, in each petition. The Competent authority shall thereafter permit the Petitioner to cross-examine the witness, who has been examined on behalf of the respondent. It shall also permit the Petitioner to lead any evidence that they may choose to lead. The parties shall appear before the Competent Authority on 28-6-1999. The Competent Authority shall pass final orders in accordance with law, within a period of eight weeks from the date of appearance of the parties. Rule made absolute. No order as to costs. It is clarified that in case on 28-6-1999 the Petitioner will not satisfy the Competent Authority that they have paid the amount to the Respondent as directed above, the Court shall proceed to decide the matter on the footing that the petitioner does not want to avail of the leave to defend that has been granted to them. Order accordingly.