BAKARAM RAMA GAVIT Vs. RAJENDRA MAGAN SONAR

JUDGEMENT

(1.) This petition was lodged at Bombay on 09/07/1991. By order dated 11/07/1991, this petition was admitted and interim relief in terms of prayer clause "C" was granted, which reads as under :-

(2.) The petitioner is aggrieved by the following orders :-

(3.) I have heard both the learned Advocates for the respective sides at length. The following aspects are undisputed :-