BED RAM Vs. MANMOHAN MALHOTRA

JUDGEMENT

(1.) ISSUE notice returnable within three weeks subject to the plaintiff producing the certified copies of the documents at page Nos. 33 to 35. The objection raised by the Registry is overruled. List on 1.8.2014.

(2.) I have given my deep and thoughtful consideration to the averments made in the plaint and the documents appended thereto.

(3.) IN Colgate Palmolive (India) Ltd. vs. Hindustan Lever Ltd. : (1999) 7 SCC 1, the Hon'ble Supreme Court has held as under: -