LAWS(BOM)-2018-7-154

SHANTILAL BABU PATEL Vs. RAMAKANT SUBRAO SHETYE

Decided On July 19, 2018
Shantilal Babu Patel Appellant
V/S
Ramakant Subrao Shetye Respondents

JUDGEMENT

(1.) Heard forthwith with the consent of the learned Advocate for the parties.

(2.) Rule.

(3.) Shri A.D. Bhobe, learned Advocate waives service of notice on behalf of the respondents.