M.M. PANGARKAR Vs. RAJENDRA MODANI

JUDGEMENT

(1.) Heard Adv. Mr. A.R. Borulkar for the petitioner, and Adv. Mr. P.K. Lakhotiya for the respondent.

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

(3.) At the request of learned Advocate for the petitioner, leave granted to correct the number of the proceedings in the trial court, appearing in prayer clauses of the present petition. Amendment be carried out forthwith.