BHAURAO KISAN NAGTILAK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Learned Adv. Mr. A.B. Girase has filed Vakalatnama for respondent no.2, and also filed affidavit in reply of respondent no.2, and same are taken on record.

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