SHRI DATTA DEOSTHAN TRUST Vs. MILIND GOVIND KSHIRSAGAR

JUDGEMENT

(1.) In view of the statement made by Counsel for the petitioner that he does not want to press the instant revision application as against the respondent No. 2, the name of respondent No. 2 is deleted.

(2.) Rule. Rule made returnable forthwith. With consent of the parties, revision appli-cation is taken up for final disposal at ad-mission stage.

(3.) Heard arguments advanced by the Counsel for respective parties.