LAWS(BOM)-2010-7-50

AJIT NARSINHA TALEKAR Vs. NIRMALA WAMANRAO KEKADE

Decided On July 15, 2010
AJIT NARSINHA TALEKAR Appellant
V/S
NIRMALA WAMANRAO KEKADE Respondents

JUDGEMENT

(1.) Rule, returnable forthwith.

(2.) Mr. Kumbhakoni appears for respondent Nos. 1 to 3 and waives service.

(3.) By consent taken up for hearing.