LAWS(BOM)-2016-2-180

UDAY SHIVRAM PATANE Vs. VIJAYRAO KONDIRAM BORAWAKE

Decided On February 17, 2016
Uday Shivram Patane Appellant
V/S
Vijayrao Kondiram Borawake Respondents

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Rule.

(3.) Rule made returnable forthwith.