GROUP GENERAL MANAGER OF INDIAN RAILWAY CATERING AND TOURISM CORPORATION LTD. Vs. SUNSHINE CATERERS PVT. LTD.

JUDGEMENT

(1.) Affidavit of service filed today be kept on record.

(2.) In view of the reliefs in the appeal having been sought primarily against the respondent no. 1, service of notice on the other respondents is dispensed with.

(3.) Since arguable questions have been raised, we admit the appeal to be heard on the grounds taken in the memorandum.