J K INDUSTRIES LIMITED Vs. UPENDRA CHOWDHARY

JUDGEMENT

(1.) Leave is granted to the appellant to file supplementary affidavit. Heard the learned Advocate appearing for the parties.

(2.) Assailing the order dated 11th March, 2010 passed by the learned Trial Judge in accordance with G.A. No. 2010 of 2003 as filed in W.P. No. 878 of 2003, this appeal has been preferred alongwith the stay application. The stay application has been moved today.

(3.) In view of the tenor of the order, we are of the view that both the stay application and the appeal could be disposed of. The appeal is taken up for bearing as on day's list. Since the parties are appearing through learned Advocates, service of formal notice of appeal and other formalities stand dispensed with.