MANAGING DIRECTOR FOOD Vs. RAJENDRA AND BROTHERS

JUDGEMENT

(1.) THIS application has been filed by the petitioner for replacement of Annexure -2.

(2.) LEARNED Counsel also files the copy of the documents to be replaced as Annexure -2.

(3.) CONSIDERING the submissions made by learned Counsellor both the parties the prayer made in the petition for replacement of Annexure -2 is allowed.