Full Judgment Text
Non-Reportable
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.164 OF 2016
(arising out of S.L.P.(Civil) No.25965 of 2009)
ARVIND ANAND HALBE ... APPELLANT(S)
VS.
LILAVATI KIRTILAL MEHTA MEDICAL TRUST & ORS. ... RESPONDENT(S)
J U D G M E N T
Anil R.Dave, J.
1. Leave granted.
2. Upon hearing the learned counsel for the parties and
more particularly, the learned counsel for the appellant, the
adverse remarks made by the learned Single Judge against the
appellant are hereby expunged.
3. The appeal is disposed of as allowed to the above
JUDGMENT
extent. No order as to costs.
..............J.
[ANIL R. DAVE]
..................J.
[ADARSH KUMAR GOEL]
New Delhi;
th
11 January, 2016.
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