SHRIMANT NARAYAN RATHOD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Mrs. G.L. Deshpande, 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 petitioner is aggrieved by the Award dated 27. 03.2012 passed by the Civil Judge Senior Division, Omerga in L.A.R. No.761 of 2009 dismissing the reference.

(3.) Heard Mr. Vivekanand V. Ingale, learned Advocate for the petitioner and Mrs. G.L. Deshpande, AGP for the respondent - State.