SHATRUGHAN SINHA Vs. GURUDEV SINGH MANN

JUDGEMENT

(1.) Heard Counsel for the parties.

(2.) Admit. Matter is made returnable forthwith, by consent. Mrs. Wagle waives notice for respondents 1 to 4. Mrs. Joglekar waives notice for respondent no. 5.

(3.) As short question is involved, appeal from Order is taken up for final disposal forthwith, by consent.