M/S. KULJA INDUSTRIES LTD Vs. HPSEB LTD.

JUDGEMENT

(1.) Issue notice. Mr. T. S. Chauhan, Advocate, appears and waives service of notice on behalf of the respondents.

(2.) The instant petition has been filed for the grant of the following substantive reliefs:-

(3.) Learned counsel for the petitioner, on instructions from his client, submits that his client would be content in case respondents are directed to comply with relief (ii), as quoted above.