LAWS(SC)-2011-8-4

MAHENDRASINH MADARSANG VAGHELA Vs. RAJIV MAHESHKUAMR MEHTA

Decided On August 23, 2011
MAHENDRASINH MADARSANG VAGHELA Appellant
V/S
RAJIV MAHESHKUMAR MEHTA Respondents

JUDGEMENT

(1.) LEAVE granted.

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