LAWS(BOM)-2017-1-73

SUPERINTENDING ENGINEER Vs. SURESH VISHNU MALI

Decided On January 24, 2017
SUPERINTENDING ENGINEER Appellant
V/S
Suresh Vishnu Mali Respondents

JUDGEMENT

(1.) Heard 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.