SUDHAKAR GOVIND RAVE Vs. MAHARASHTRA AGRO INDUSTRIES DEVELOPMENT CORPORATION LTD
LAWS(BOM)-2011-11-90
HIGH COURT OF BOMBAY
Decided on
November 25,2011
SUDHAKAR GOVIND RAVE
Appellant
VERSUS
MAHARASHTRA AGRO INDUSTRIES DEVELOPMENT CORPORATION LTD.
Respondents
JUDGEMENT
-
(1.) Heard learned counsel for the parties.
(2.) Rule.
(3.) By consent heard forthwith.;
(2.) Rule.
(3.) By consent heard forthwith.;
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