SAHARA INDIA Vs. BASMATI DEVI

JUDGEMENT

(1.) The case was listed for final hearing vide the previous Order dated 04.09.2019.

(2.) At the first call in the forenoon session, learned counsel for the petitioner company was present. The learned arguing counsel was not present.

(3.) In the second call in the afternoon session at 2.00 p.m., learned counsel for the petitioner company is present.