RESOURCES INTERNATIONAL Vs. ANA BERTHA DO REGOE FERNANDES
LAWS(BOM)-2014-2-178
HIGH COURT OF BOMBAY (AT: PANAJI)
Decided on February 07,2014

RESOURCES INTERNATIONAL Appellant
VERSUS
Ana Bertha Do Regoe Fernandes Respondents

JUDGEMENT

- (1.) The above review applications are taken up together as they seek to review the common judgment and order, on the same grounds.
(2.) Heard Mr. Lotlikar, learned Senior Counsel appearing on behalf of the applicants and Mr. Nadkarni, learned Senior Counsel appearing on behalf of the respondents.
(3.) Admit. By consent, heard forthwith.;


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