LAWS(BOM)-2008-8-267

J.M. CONSTRUCTIONS Vs. RUSTOM P. PATEL

Decided On August 05, 2008
J.M. Constructions Appellant
V/S
Rustom P. Patel Respondents

JUDGEMENT

(1.) Heard Counsel for the parties.

(2.) Rule. Rule made returnable forthwith by consent.

(3.) Mr. Walawalkar waives notice for Respondent No. 1 who is the only contesting respondent for the purpose of present Writ Petition.