NARAYAN Vs. MOHAN

JUDGEMENT

(1.) Shri O.Y. Kashid, the learned Counsel appearing on behalf of the petitioner seeks oral leave to delete the respondent No.2.

(2.) Leave granted. The respondent No.2 is deleted at the risk of the petitioner.

(3.) Rule is made returnable forthwith. Heard finally by consent of the parties. Shri R.S. Kurekar, learned Counsel waives notice on behalf of the respondent.