DINESH B. CHOKSHI Vs. RAHUL VASUDEO BHATT

JUDGEMENT

(1.) ON the basis of Judgment and Order dated 23 rd December, 2008 passed by learned Single Judge, the Hon'ble the Chief Justice passed an order on the Administrative Side directing that these matters should be placed before a Division Bench. Accordingly, these Applications have been placed before this Court.

(2.) THE reference to Division Bench is for deciding the two questions formulated by the learned Single Judge under his Judgment and Order dated 23rd December, 2008. The said two questions are :

(3.) IT will be necessary to make a reference to the relevant provisions of the Contract Act. It will be necessary to make a reference to Section 2 of the Contract Act which is the interpretation clause. It reads thus: