SUBHASH ANNASAHEB PATIL Vs. BABASAHEB BHAUSAHEB PATIL

JUDGEMENT

(1.) Appellant No.1 and 4 are present. Appellant No.1 is the Power of Attorney for appellant No.2. Appellant No.4 is the Power of Attorney for Appellant Nos.3 and 5.

(2.) Respondent No.1 is present. He is also the Power of Attorney for respondent Nos.2 to 4.

(3.) Copies of power of attorneys are produced before the Court.