PANCHAPPA GANGAPPA GUNGUNE Vs. GYANOBA NARAYANRAO RUKME

JUDGEMENT

(1.) By the present writ petition under Article 227 of The Constitution of India, the original defendant No. 4 to 6 who are defendants in suit as summary suit no. 1.2007, on the file of C.J.S.D. Latur have challenged the order passed dated 12.03.2008 and 18.03.2008, the impugned under this writ petition.

(2.) Rule.

(3.) Rule made returnable forthwith. By consent of the parties, the writ petition is taken up for final hearing at the stage of admission itself.