LAWS(BOM)-2017-1-13

SHAILESH SINGH Vs. PRADIP SANDIPAN GAIKWAD

Decided On January 06, 2017
SHAILESH SINGH Appellant
V/S
Pradip Sandipan Gaikwad 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.