LAWS(NCD)-1990-1-5

MANGAL RAM Vs. NATIONAL MOTORS

Decided On January 29, 1990
MANGAL RAM Appellant
V/S
NATIONAL MOTORS Respondents

JUDGEMENT

(1.) The following order was pronounced on 29.1.90 : "without prejudice to his right to resort to any such remedy, the complaint is dismissed. Parties to bear their respective costs. "

(2.) It was recorded that order containing reasons will follow later on.

(3.) Now, we proceed to set out the reasons.