CHAITANYA Vs. SOU. MAYURI MILIND KABRA

JUDGEMENT

(1.) Heard Mr. S. P. Deshpande, Advocate for the petitioner and Mr. S. S. Deshpande, Advocate for the respondent.

(2.) Rule. Rule made returnable forthwith. Heard finally by the consent of the learned counsel appearing for the parties.

(3.) The petition challenges the order dtd. 28/5/2019 (page 64 E) passed by the learned District Consumer Dispute Redressal Forum, Buldhana in Execution Case No.40 of 2017 and the summons issued on 30/8/2021 (page 69).