Bombay High Court
Raghuleela Mega Mall Kandivali (W) ... vs Raghunath Lessors And Real Estates ... on 11 January, 2019
Author: K.K. Tated
Bench: K.K. Tated
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL JURISDICTION
CIVIL APPLICATION IN CRA NO. 227 OF 2018
In
CIVIL REVISION APPLICATION STAMP NO. 11716 OF 2017
Raghuleela Mega Mall Kandivali (w) Premises ....Applicant
Co.op. Society Ltd.
V/S
Raghunath Lessors And Real Estates Private ....Respondent
Limited And Ors WITH WRIT PETITION NO. 4929 OF 2017 Mr. Lalchandra Badriprasad Tiwari ....Petitioner V/S Raghunath Lessors & Real Estates And Ors. ....Respondent None present For Applicant None present for Respondent CORAM : K.K. TATED, J DATE : 11th January, 2019 P.C. :
None present for bothside stand over to 18/01/2019 for dismissal caption.
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