LAWS(KAR)-2023-1-740

IBRAHIM Vs. VISHWANATH

Decided On January 16, 2023
IBRAHIM Appellant
V/S
VISHWANATH Respondents

JUDGEMENT

(1.) In this writ petition, the petitioner has sought for the following reliefs:

(2.) Heard learned counsel for the petitioners and learned counsel for the respondent and perused the material on record.

(3.) When the matter came up before this Court on 8/12/2022, this Court passed the following order: