LAWS(BOM)-2018-7-213

RAJARAM M CAISUKAR Vs. JOSEPH CHAPEL

Decided On July 23, 2018
RAJARAM M CAISUKAR Appellant
V/S
Joseph Chapel Respondents

JUDGEMENT

(1.) Heard.

(2.) Admit.

(3.) Shri V. Menezes, learned Advocate waives service on behalf of the respondent no.1.