ARCH HI RISE P LTD Vs. YATIN BHIMANI

JUDGEMENT

(1.) This appeal will be heard.

(2.) Since the real contesting party, namely the plaintiff, has already entered appearance, service of notice upon the other defendants/respondents stands dispensed with. Filing of Paper Books and all other formalities also stand dispensed with. Lower Court's records need not be called for.

(3.) By consent of the contesting parties, appeal is treated as on day's list and taken up for hearing along with the connected application.