LAWS(BOM)-2015-9-369

MAHARASHTRA GRAMIN BANK Vs. SANTOSH LIMBAJI DHANDE

Decided On September 22, 2015
Maharashtra Gramin Bank Appellant
V/S
Santosh Limbaji Dhande Respondents

JUDGEMENT

(1.) Heard.

(2.) Rule.

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