VAMAN KRISHNA MANDREKAR Vs. SATCHIT KRISHNA MANDERKAR

JUDGEMENT

(1.) Rule was issued vide order dtd. 09/12/2015.

(2.) Heard Mr. Nigel Da Costa Frias, learned Counsel for the petitioner and Mr. M.B. D'Costa, learned Senior Advocate for the Respondent

(3.) A limited question is raised in the present petition as to whether the order passed by the First Appellate Court in allowing the appeal and rejecting the order of the Inventory Court for fixing the date of auction, needs interference.