contract law, commercial dispute, enforcement
0  06 Sep, 2010
Listen in mins | Read in 37:00 mins
EN
HI

Kalabharati Advertising Vs. Hemant Vimalnath Narichania and Ors.

  Supreme Court Of India Civil Appeal /7349-7350/2010
Link copied!

Case Background

These appeals have been Filed at the Supreme Court and the consequential order dated passed by the Municipal Corporation of Greater Mumbai by which the hoarding fixed by the appellant ...

Bench

Applied Acts & Sections

No Acts & Articles mentioned in this case

Reference cases

Description

Legal Notes

Add a Note....