VATIKA LIMITED Vs. SUDESH BALI

JUDGEMENT

(1.) ARGUMENTS heard. The counsel for the petitioner cited an authority of this Commission, by three Judges' Bench reported in M/s Sawhney Builders Pvt. Ltd. vs. Punjab Small Industries & Export Corporation Ltd. & Ors., 1992 1 CPJ 271, wherein it was held: -

(2.) HE also referred to the latest judgment of this Commission reported in DLF Limited, DLF Centre and Ors., Vs. Mridul Estate Private Limited and Ors., decided on 13.05.2013, wherein the authority of Hon'ble Supreme Court reported in M.Madhusudhan Reddy and Anr. Vs. National Seeds Corporation Ltd, 2012 2 SCC 506, was quoted, the relevant portion of para No.32, is reproduced, as under: -

(3.) IT is, therefore, ordered that notice be issued to the respondent, returnable on 06.12.2013.