HIGHLAND HOLIDAY HOMES PVT LTD Vs. HAFIZA VADASARIA

JUDGEMENT

(1.) Heard.

(2.) Highland Holiday Homes Pvt. Ltd.-petitioner herein (Opposite Party before the District Forum) has filed this Revision Petition.

(3.) Facts of this case are rather complicated, as the parties have had litigation on the same point before the different Forums. We would be referring to the facts, which are relevant for the decision of this case.