SHASHI KAMAT PANAJIKAR Vs. RAMKRISHNA ALIAS SUDIN DHAVLIKAR

JUDGEMENT

(1.) RULE. Heard forthwith.

(2.) HEARD Shri Lawande, the learned Counsel on behalf of the Petitioner, who is the defendant in SCS No. 130/2002/b.

(3.) SHRI D. Pangam, the learned Counsel is present, but pleads lack of instructions. Considering the facts of the case, notice to the Respondents is dispensed with.