LAWS(SC)-2001-2-194

TUKARAM ANNABA CHAVAN Vs. MACHINDRA YASHWANT PATIL

Decided On February 06, 2001
TUKARAM ANNABA CHAVAN Appellant
V/S
MACHINDRA YESHWANT PATIL Respondents

JUDGEMENT

(1.) Leave granted.

(2.) We have heard learned counsel for the parties.

(3.) We have perused the order dated 1-12-1999 of the Bombay High Court in Criminal Writ Petition No. 290/1999 which is under challenge in the present appeal.