SHARMA AYURVED PVT. LTD. Vs. SWAIKA CENTER RESIDENTS WELFARE ASSOCIATION
LAWS(CAL)-2016-5-50
HIGH COURT OF CALCUTTA
Decided on May 26,2016

Sharma Ayurved Pvt. Ltd. Appellant
VERSUS
Swaika Center Residents Welfare Association Respondents

JUDGEMENT

- (1.) In Re: F.M.A.T.551 of 2016.
(2.) This appeal will be heard.
(3.) Lower court records need not be called for. Since the respondents have already entered appearance through their learned Counsel, service of notice of appeal upon the respondents is dispensed with.;


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