LAWS(BOM)-2020-1-376

KISHOR Vs. CHIEF EXECUTIVE OFFICER

Decided On January 20, 2020
KISHOR Appellant
V/S
CHIEF EXECUTIVE OFFICER Respondents

JUDGEMENT

(1.) As per order dated 04.12.2019, this appeal was fixed for final hearing at the stage of admission.

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

(3.) The present Second Appeal is filed against the judgment of District Judge-13, Nagpur in Regular Civil Appeal No. 60/2015.