RAMDAS BAPURAO SAWLE Vs. VILAS CHANDRASHEKHAR PATIL

JUDGEMENT

(1.) RULE. Mr. Kilor, Advocate waives notice on behalf of respondent No. 1. By consent of the learned Counsel appearing for the parties, the matter is taken up for final hearing.

(2.) BOTH these petitions are disposed of by common judgment and order since the issues involved in both these petitions are identical and the parties involved are the same.

(3.) HEARD Mr. Patil, learned Counsel for the petitioner and Mr. Kilor, learned counsel for respondent No. 1.