SIMPLEX INFRASTRUCTURES LTD Vs. AGRANTE INFRA LTD

JUDGEMENT

(1.) It is correctly being pointed out by the learned counsel for the respondents that the paper book supplied to him has various illegible annexures which cannot even be read by this Bench.

(2.) Learned counsel for the petitioner submits that he is providing a legible typed copy of all the annexures and shall also be filing them in triplicates before this Bench.

(3.) It is also submitted by the learned counsel for the petitioner that an affidavit has been filed. The same be placed with the case file. Reply, if any, be filed by the respondents. To come up on 24th July 2017.