LAWS(BOM)-2014-1-58

ANANT KAVLEKAR Vs. MILAN DANTIE ALIAS ANITA DANTIE

Decided On January 21, 2014
Anant Kavlekar Appellant
V/S
Milan Dantie Alias Anita Dantie Respondents

JUDGEMENT

(1.) Heard learned Counsel appearing on behalf of the respective parties.

(2.) Admit on the following substantial questions of law:

(3.) By consent, heard forthwith.