K S JAWATKAR Vs. RAM NATH KURRADECD

JUDGEMENT

(1.) In view of the appearance of Mr.Sanjay Goswami for the caveator/respondent, no further order is necessitated in this caveat and the same stands disposed of. C.R.1044/97 & C.M.3674/97

(2.) Notice to show cause to the respondent as to why the petition be not admitted.

(3.) Mr.Sanjay Goswami, learned counsel waives the service and accepts the notice.