BALLARD PROJECT PVT LTD Vs. SHANABHAI POPATBHAI BHARWAD

JUDGEMENT

(1.) Rule returnable forthwith. Mr. K.K. Joshi, the learned counsel waives service of notice of rule for and on behalf of the opponent No.1. Mr. D.H. Rathod, the learned counsel waives service of notice of rule for and on behalf of the opponents Nos.2 to 9.

(2.) By this application, the applicant has prayed for the following reliefs:-?

(3.) The facts giving rise to this application as pleaded in the memo of the application is as under:-?