ARVIND ANAND HALBE Vs. LILAVATI KIRTILAL MEHTA MEDICAL TRUST
LAWS(SC)-2016-1-94
SUPREME COURT OF INDIA
Decided on
January 11,2016
Arvind Anand Halbe
Appellant
VERSUS
LILAVATI KIRTILAL MEHTA MEDICAL TRUST
Respondents
JUDGEMENT
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(1.) Leave granted.
(2.) Upon hearing the learned counsel for the parties and more particularly, the learned counsel for the appellant, the adverse remarks made by the learned Single Judge against the appellant are hereby expunged.
(3.) The appeal is disposed of as allowed to the above extent. No order as to costs.;
(2.) Upon hearing the learned counsel for the parties and more particularly, the learned counsel for the appellant, the adverse remarks made by the learned Single Judge against the appellant are hereby expunged.
(3.) The appeal is disposed of as allowed to the above extent. No order as to costs.;
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