LAWS(BOM)-2020-3-598

EXECUTIVE ENGINEER Vs. TIRTHMALA GAUTAM KHADSE

Decided On March 12, 2020
EXECUTIVE ENGINEER Appellant
V/S
Tirthmala Gautam Khadse Respondents

JUDGEMENT

(1.) Heard.

(2.) Cross-Objection is admitted.

(3.) With the consent of the learned Advocates appearing for the parties heard finally.