Arvind Anand Halbe Vs. Lilavati Kirtilal Mehta Medical Trust & Ors.

[Civil Appeal No.164 of 2016 arising out of S.L.P. (Civil) No.25965 of 2009]

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 extent.

No order as to costs.

..............J. [ANIL R. DAVE]

..............J. [ADARSH KUMAR GOEL]

New Delhi;

11th January, 2016.

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