LAWS(BOM)-2015-7-142

DEEPAK BHIMRAJ KAMBLE Vs. KIRLOSKAR OIL ENGINES LTD.

Decided On July 21, 2015
Deepak Bhimraj Kamble Appellant
V/S
KIRLOSKAR OIL ENGINES LTD. Respondents

JUDGEMENT

(1.) Learned Advocates for both the sides have stated that they have no objection if this Court hears this matter.

(2.) Rule.

(3.) By consent, Rule is made returnable forthwith and the petition is taken up for final disposal.