LAWS(BOM)-2015-6-108

THE DIVISIONAL CONTROLLER Vs. KIRAN SHAM ZADPIDE

Decided On June 22, 2015
The Divisional Controller Appellant
V/S
Kiran Sham Zadpide Respondents

JUDGEMENT

(1.) Heard.

(2.) Rule.

(3.) By consent, Rule is made returnable forthwith and the petition is heard finally.