SHIV SHAKTI STORE Vs. PRATHAM HOUSING PVT LTD

JUDGEMENT

(1.) The documents supplied to the respondent particularly P-3, P-4 and the invoice dated 23.09.2014 are not legible.

(2.) All these three invoices are required to be commented upon in the reply and without legible copies, which are not readable, reply could not be filed. Mr. Manoj Gupta, Director appearing in person has stated that the reply shall be filed if the documents are supplied.

(3.) Let documents be supplied within two days through email as well as dasti process, so that hard copies may be handed over in order to avoid supply of any illegible copies.