TARUN K SHAH Vs. C R ALIMCHANDANI
LAWS(SC)-2000-7-7
SUPREME COURT OF INDIA
Decided on July 18,2000

TARUN K.SHAH,PADMANABH B.JOSHI Appellant
VERSUS
C.R.ALIMCHANDANI,TARUN K.SHAH Respondents

JUDGEMENT

- (1.) After hearing learned Counsel for the parties, we see no reason to interfere with the decision of the High Court. The special leave petition is dismissed accordingly.
(2.) Leave granted.
(3.) We have heard learned Counsel for the parties.;


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