LAWS(BOM)-2017-6-21

REKHASINGH CHARANSINGH SANDHU Vs. VIMALBAI PUNDALIK CHAVAN

Decided On June 08, 2017
Rekhasingh Charansingh Sandhu Appellant
V/S
Vimalbai Pundalik Chavan Respondents

JUDGEMENT

(1.) Heard the learned Advocates for the respective parties.

(2.) Rule.

(3.) By consent, Rule is made returnable forthwith and the petition is taken up for final disposal.