RAIL EUROPE Vs. RAJ TRAVELS & TOURS LTD.
LAWS(BOM)-2012-10-279
HIGH COURT OF BOMBAY
Decided on October 09,2012

Rail Europe Appellant
VERSUS
Raj Travels And Tours Ltd. Respondents

JUDGEMENT

- (1.) Mentioned. Not on board, taken on board.
(2.) This Application is for 'Speaking to Minutes' of the order dated 12th September 2012.
(3.) In the appearances, the names of the Advocates for Respondent be read as under : "Mr. Rajeev Kumar, Senior Advocate, a/w Mr. Abhishek Khare, instructed by M/s. Khare Legal Chambers for the Respondent.";


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