MALAGA REALTORS PRIVATE LIMITED Vs. VILAS PUNDALIK MALIK

JUDGEMENT

(1.) Heard Shri R.G. Ramani, learned Advocate for the petitioner, Shri Deepak Gaonkar, learned Advocate for the respondents No.1 and 3, Shri A.D. Bhobe, learned Advocate for the respondents No.5, 6, 7, 8, 10, 12, 13, 14, 15(a), (b), (c), 16, 18, 20, 21 and 22 and Shri Rohit Bras De Sa, learned Advocate for the respondent No.55.

(2.) Rule.

(3.) Shri Deepak Gaonkar, learned Advocate waives service on behalf of the respondents No.1 and 3, Shri A.D. Bhobe, learned Advocate waives service on behalf of the respondents No.5, 6, 7, 8, 10, 12, 13, 14, 15(a), (b), (c), 16, 18, 20, 21 and 22 and Shri Rohit Bras De Sa, learned Advocate waives serviced on behalf for the respondent No.55.