SANJAY YASHWANT KANDPILE Vs. KANDPILE THEATERS AND ORS.

JUDGEMENT

(1.) THIS Court had issued a notice for final disposal of this Appeal on 19th March, 2014. We have heard the learned counsel for the parties.

(2.) ADMIT . The appeal is being disposed of finally with consent.

(3.) WE have heard Mr. Kanade, learned counsel for the appellant, Mr. Anturkar, learned senior counsel appearing for the respondent nos. 1 to 5, Mr. Walawalkar, learned senior counsel appearing for the respondent nos. 7(A), 7(B), 7(C) and 8 and Mr. Gavnekar, the learned counsel for respondent nos. 6 and 9. With the assistance of the learned counsel for the parties, we have perused the impugned order.