KONDABAI SHRIPATI MANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Mr. S.N. Morampalle, learned AGP waives service on behalf of the respondent - State. At the joint request of learned counsels appearing for the parties, the matter is heard finally at the admission stage.

(2.) The challenge in the petition is to the Award dtd. 2/4/2012 passed by the Civil Judge Senior Division, Omerga in L.A.R. No.864 of 2005 dismissing the reference.

(3.) Heard Mr. Vivekanand V. Ingale, learned Advocate for the petitioner and Mr. S.N. Morampalle, AGP for the respondent " " State.