LAWS(BOM)-2019-4-54

BHIKAMCHAND RAGHUNATHMAL JAIN Vs. VINAYKUMAR BHIKAMCHAND JAIN

Decided On April 05, 2019
Bhikamchand Raghunathmal Jain Appellant
V/S
Vinaykumar Bhikamchand Jain Respondents

JUDGEMENT

(1.) Heard the learned counsel for the respective parties.

(2.) Rule.

(3.) By consent, Rule is made returnable forthwith and the petition is taken up for final hearing.