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AMICUS AI
Citation Codes
Equivalent Citations
citation codes
Case Number
Attorney(S)
  • Shri R.K Sharma i/by Shri Pankaj Bajaj for the Petitioner.
  • Shri Harihar Bhave along with Ms. Rupa Bhave and Ms. Arti Kulkarni i/by Bhave & Co. for the Respondent No. 4.
Judges
  • A.S Oka
  • V.L Achliya, JJ.
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Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Case Number
Attorney(S)
  • Shri R.K Sharma i/by Shri Pankaj Bajaj for the Petitioner.
  • Shri Harihar Bhave along with Ms. Rupa Bhave and Ms. Arti Kulkarni i/by Bhave & Co. for the Respondent No. 4.
Judges
  • A.S Oka
  • V.L Achliya, JJ.
See more information ...
Smart Summary

    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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    Comments

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