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    Laxman Hemandas Lalwani Petitioner v. Registrar

    1. Not on board. Taken on board.

    2. Admittedly it is not the case of the Petitioner that the tenancy agreement has been registered. Hence, no case is made out for grant of ad-interim relief. Place this Petition on the scheduled date which is 26th October 2015.

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    Laxman Hemandas Lalwani Petitioner v. Registrar
    (Sep 23, 2015)