HINDUSTAN AERONAUTICS LTD Vs. ULTRAMATRIX SYSTEMS PRIVATE LTD

JUDGEMENT

(1.) HEARD .

(2.) THIS Civil Revision is disposed of at the stage of hearing on admission with their consent and after hearing learned counsel for both the parties.

(3.) ORDER passed on 30.6.2000 in MJC No. 11 of 2000 of the Court of Civil Judge (Sr. Division), Koraput is under challenge. Plaintiff/opposite party in the Court below is the petitioner and Defendant/petitioner is the opposite party in this Civil Revision.