WHITE HOUSE ASSOCIATION Vs. RAMCHANDRA KISHANLAL

JUDGEMENT

(1.) Heard learned Advocate Mr. J. F. Mehta for the cross objectionist and learned Advocate Mr. Rutul P. Desai for the respective respondents 1.1 to 1.2.4 and respondent no. 2.

(2.) At the outset, learned Advocate Mr. J. F. Mehta would submit that respondent no. 3 herein was a secretary of the association in question at some point of time and whereas, as of now he is not the secretary.

(3.) Submissions of learned Advocate Mr. Mehta have been supported by learned Advocate Mr. Desai whereas, learned Advocate Mr. Desai would also submit that the first appeal could not be served upon the said respondent.