KISANRAO YADAVRAO GADEKAR Vs. CHANGDEO KHANDERAO PHATANGARE

JUDGEMENT

(1.) Admit.

(2.) The appeal is taken up for hearing immediately by consent of both the parties.

(3.) Heard learned Advocate Mr. p. p. Mandlik HOLDING FOR Mr. a. s. Gandhif OR APEPLLANT, LEARNED app Mr. B. V. Virdhe for respondent No.2-State, and learned Advocate Mr. Y. H. Lagad holding for Mr. R. R. Karpe for respondent No.1.