Karnataka High Court
M P Ahuja vs M/S Megacity (Bangalore) Developers on 13 March, 2012
Author: A.S.Bopanna
Bench: A.S.Bopanna
onman Learned counsel for the petitioner statesTff:1af[fi; e i"T--A has been settled between the __ £heiefc3ife"'~the petitioner does not choose to press The submission is taken er1L'."feeo1--d; ' petition is disposed of as withdraiaefi