GITA SANAT NAIK Vs. CHRISTMAS EVE CO OPERATIVE HOUSING SOCIETY LTD
LAWS(BOM)-1993-4-9
HIGH COURT OF BOMBAY
Decided on
April 05,1993
GITA SANAT NAIK
Appellant
VERSUS
CHRISTMAS EVE CO-OPERATIVE HOMING SOCIETY LTD.
Respondents
JUDGEMENT
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(1.) HEARD Shri R. M. Deshmukh, for the applicant and Shri M. A. Rane, for the Respondent No. 1 (Plaintiff ).
(2.) SHRI Deshmukh applies for deletion of names of Respondent nos. 2 and 3. Liberty granted.
(3.) RULE, made returnable forthwith. Respondents waives service. Heard both sides.;
(2.) SHRI Deshmukh applies for deletion of names of Respondent nos. 2 and 3. Liberty granted.
(3.) RULE, made returnable forthwith. Respondents waives service. Heard both sides.;
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