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Orbit Buyers Can’t Name Bank in Plea: Bombay High Court - (29 Oct 2018)

Bombay High Court, in a setback to individuals who had purchased flats in the 32-storey ultra-luxury residential tower Orbit Haven at Nepean Sea Road by paying Rs 15 and Rs 30 crore, has ruled that Axis Bank cannot be named as a party in the civil suit filed by the buyers.

Tags : BOMBAY HIGH COURT   ORBIT BUYERS  

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