GOA FOUNDATION GOA Vs. DIKSHA HOLDINGS PRIVATE LIMITED

LAWS(SC)-2000-1-148

SUPREME COURT OF INDIA

Decided on January 13,2000

GOA FOUNDATION,GOA Appellant

VERSUS

DIKSHA HOLDINGS PRIVATE LIMITED Respondents

JUDGEMENT

- (1.) LEAVE granted. Expedited.
(2.) LIBERTY to move for a fixed date of hearing. Pending the disposal of the appeal, the status quo as of today shall be maintained, subject to the first respondent making such construction as is necessary to safeguard what has already been built.;

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