LAWS(BOM)-2014-9-68

PETER DEVID XAVIER PINTO Vs. DINESH M. RANAWAT

Decided On September 09, 2014
Peter Devid Xavier Pinto Appellant
V/S
Dinesh M. Ranawat Respondents

JUDGEMENT

(1.) RULE .

(2.) BY consent, rule made returnable forthwith.

(3.) BY consent, heard finally.