LAWS(BOM)-2012-11-46

ANANT RAGHUNATH SAWAIKAR Vs. SHRIHARI BAL VIDHYADHAR UPADHAYE

Decided On November 20, 2012
Anant Raghunath Sawaikar Appellant
V/S
Shrihari Bal Vidhyadhar Upadhaye Respondents

JUDGEMENT

(1.) HEARD Mr. Bhobe, learned Counsel for the petitioners. None appears on behalf of the respondents, though served.

(2.) BY order dated 30/08/2012 passed by this Court, the parties were put on notice that the petition may be disposed of finally at the stage of admission.

(3.) WHEN the matter is called out today, none appears on behalf of the respondents. Hence, Rule. Heard forthwith.