GORDHAN DASS RATHI STEELS LTD Vs. THERMAX LTD

JUDGEMENT

(1.) NEITHER any officer of the complainant company nor any authorized representative of the complainant company is present, when the case is called for hearing. We have gone through the records and we are of the view that this is not a case which can be satisfactorily adjudicated upon by this Commission having regard to the highly voluminous nature of the evidence that will have to be adduced for resolving the complicated questions that are raised in the petition. We accordingly, dismiss the petition reserving liberty to the complainant to approach a Civil Court for appropriate reliefs if so advised. No costs. Petition dismissed.