POWAI PLANT CO-OPERATIVE HOUSING SOCIETY Vs. POOJA ESTATE CONSULTANT AND CONSTRUCTION
LAWS(SC)-2007-5-60
SUPREME COURT OF INDIA (FROM: BOMBAY)
Decided on May 14,2007

POWAI PLANT CO-OPERATIVE HOUSING SOCIETY Appellant
VERSUS
POOJA ESTATE CONSULTANT AND CONSTRUCTION Respondents

JUDGEMENT

C. K. Thakker, J. - (1.) Leave granted.
(2.) Present appeals have been filed against the judgment and order dated February 25, 2005 passed by a Division Bench of the High Court of Judicature at Bombay in Writ Petition No. 10243 of 2004 and an order dated April 25, 2005 in Review Petition No. 56 of 2005.
(3.) To appreciate the controversy raised in the present appeals, few relevant facts may be noted.;


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