PRADEEP M R Vs. MERCHEM LIMITED

JUDGEMENT

(1.) Counsel for Petitioner present. No representation on behalf of the Respondent. Counsel for the Petitioner is directed to send a private notice to the Respondent for his appearance on next date of hearing.

(2.) He is further directed to send copy of the petition and the documents to the other side and file proof of the same. Put up on 09.01.2018 at 10.30 A.M.