MAA JAGADAMBA TRADERS Vs. GOODLASS NEROLAC PAINTS

JUDGEMENT

(1.) EVEN though the case was listed to date for admission, on the request and consent of learned counsel for both parties, the case is taken up for final disposal.

(2.) HEARD .

(3.) ON 7.11.2006 an amendment petition was filed on behalf of the complainant -opp. party and the amendment sought for reads as follows: -