SIMRATMAL Vs. KEDARNATH

JUDGEMENT

(1.) Heard Adv. Mr. V.S. Bedre, for the applicant; Adv. Mr. L.B. Pallod, for respondent no.1, and Adv. Mr. V.S. Badakh, for respondent no.3.

(2.) None for respondent nos.2 and 4, although served.

(3.) Rule. Rule made returnable forthwith. With the consent of learned Counsel for parties, taken up for final hearing.