LAWS(BOM)-2008-9-243

DINESH B CHOKSHI Vs. RAHUL VASUDEO BHATT

Decided On September 23, 2008
DINESH B CHOKSHI Appellant
V/S
RAHUL VASUDEO BHATT Respondents

JUDGEMENT

(1.) HEARD both sides.

(2.) RULE. By consent, rule made returnable forthwith.

(3.) IT is seen that the issues as framed hereinabove, have been partly or wholly dealt with and answered in the affirmative by four judgments as under.