LAWS(BOM)-2006-6-131

HOUSABAI PANDURANG TAWAR Vs. SUBHASH SHRIPATI PATIL

Decided On June 06, 2006
HOUSABAI PANDURANG TAWAR Appellant
V/S
SUBHASH SHRIPATI PATIL Respondents

JUDGEMENT

(1.) Heard counsel for the parties. Perused the relevant documents on record.

(2.) Admit.

(3.) Mr.Sadavarte waives notice for respondents.