LAWS(BOM)-2022-7-187

NAVELKAR HOTELS Vs. ANAND B. SHIRVOIKAR

Decided On July 27, 2022
Navelkar Hotels Appellant
V/S
Anand B. Shirvoikar Respondents

JUDGEMENT

(1.) Heard

(2.) Rule. Rule made returnable forthwith with the consent of the learned counsel for the respective parties.

(3.) Learned Counsel for the respondent waives notice.