LAWS(BOM)-2010-7-71

RUKHANA ASSOCIATES Vs. E-SQUARE LEISURE PVT LTD

Decided On July 02, 2010
RUKHANA ASSOCIATES Appellant
V/S
E-SQUARE LEISURE PVT. LTD. Respondents

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Admit.

(3.) By consent, the appeal is taken up for final disposal forthwith.