LAWS(BOM)-2008-3-98

NILKANTH SAMPAT KHANDADE Vs. BHAURAO SAMPAT KHANDADE

Decided On March 11, 2008
NILKANTH SON OF SAMPAT KHANDADE Appellant
V/S
VIMAL WIFE OF SURDASZODE Respondents

JUDGEMENT

(1.) This Court had issued notice of final disposal.

(2.) Hence Rule. Rule is made returnable forthwith.

(3.) Notice to respondent no.2 is dispensed with.