VIKAS RAGHUNATH KOLHE Vs. KAMLAKAR

JUDGEMENT

(1.) Heard Mr. A. D. Mohogaonkar, learned counsel for the appellants and Mr. N. R. Saboo, learned counsel for the respondents.

(2.) Vide order dtd. 8/2/2016, the appeal was admitted on the following substantial questions of law.

(3.) The aforesaid questions were reformulated, in following terms.