VIJAY SHRAWAN SHENDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is a second appeal by unsuccessful plaintiffs, who lost in both courts below.

(2.) Heard learned Advocate Mr. A.V. Bhide for the appellants, learned A.G.P. Mr. D.P. Thakre for respondent Nos. 1 to 3 and learned Advocate Mr. S.C. Bhalerao for respondent No. 4, since notice was issued.

(3.) After hearing parties, perusal of impugned judgments, pleadings and other record tendered for perusal, this Court finds that appeal deserves admission on certain Substantial Questions of Law.