LAWS(BOM)-2013-8-104

SUMITRA HIRALAL SAKLIKAR Vs. HEMANT RADHAKRISHNA SAPALE

Decided On August 19, 2013
Sumitra Hiralal Saklikar Appellant
V/S
Hemant Radhakrishna Sapale Respondents

JUDGEMENT

(1.) Rule. By consent, Rule is made returnable forthwith.

(2.) Respondents waive service.

(3.) By consent, heard finally forthwith.