LAWS(BOM)-1991-11-58

RAMDAS S/O. KISAN NAVI Vs. THE DIVISIONAL CONTROLLER, MAHARASHTRA STATE ROAD TRANSPORT CORPORATION & ORS.

Decided On November 25, 1991
RAMDAS S/O. KISAN NAVI Appellant
V/S
THE DIVISIONAL CONTROLLER, MAHARASHTRA STATE ROAD TRANSPORT CORPORATION And ORS. Respondents

JUDGEMENT

(1.) Rule made returnable forthwith.

(2.) Mr. V.G. Wankhede, Advocate for Respondent No.1 waives service.

(3.) Heard both sides.