LAWS(BOM)-2015-6-139

ROSE PUBLICITY Vs. A GROUP ASSOCIATES AND ORS.

Decided On June 30, 2015
Rose Publicity Appellant
V/S
A Group Associates And Ors. Respondents

JUDGEMENT

(1.) HEARD . Admit. Mr. S. D. Patil, the learned counsel waives service for the respondent Nos. 1, 3, 4 and 5.