VIJAYADEVI NAVALIKISHORE BHARTIA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) LEAVE granted.

(2.) THIS appeal is directed against the judgment and order dated 20/8/2007 passed by the High Court of Judicature at Bombay, Nagpur Bench, in Civil Application Nos. 5319/2007 and 4448/2007 in First Appeal No. 541/2007 whereby and whereunder following interim order was passed: