SHASHIN PATEL Vs. UDAY DALAL

JUDGEMENT

(1.) Heard.

(2.) Leave granted.

(3.) At the outset, it is apposite to note that Shri Neeraj Kishan Kaul, learned senior counsel representing respondent Nos.1 to 3, namely, Uday Dalal, Ajay Biyani and Rina Pritish Nandy, and Shri Dhruv Mehta, learned senior counsel representing respondent No.7-Malboro House Co- operative Housing Society Limited [ Hereinafter, referred to as 'the Society'.], entered appearance before this Court on caveat and were accordingly heard.