AYURVET LTD. Vs. GOPAL KRISHAN GAUSHALA

JUDGEMENT

(1.) Previously, we have heard the case and allowed the revision petition after setting aside the order passed by the Foras below vide our order dated 19.7.2013.

(2.) The respondent/complainant approached the Hon'ble Supreme Court. The Hon'ble Supreme Court passed the following order:

(3.) As per the order of the Hon'ble Supreme Court, we have heard both the parties again.