High Courts02 Jan 2020Dismissed
Future Retail Limited And Another Vs Life Insurance Corporation Of India And Others
Calcutta High Court · (2020) 01 CAL CK 0005
Constitution Of India, 1950 — Article 226, 227Code Of Civil Procedure, 1908 — Order 22 Rule 10Public Premises (Eviction Of Unauthorised Occupants) Act, 1971 — Section 2(g), 3, 4, 4(2)(ii), 4(2)(b), 5, 5(1), 7(2), 9, 9(1)