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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

extent.  No order as to costs.

..............J.  [ANIL R. DAVE]  

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

New Delhi; 11th January, 2016.