LAWS(BOM)-2019-6-226

SHAMASHUDDIN Vs. SWATI

Decided On June 21, 2019
SHAMASHUDDIN Appellant
V/S
Swati Respondents

JUDGEMENT

(1.) Heard learned counsel Shri Mohta for the applicant and learned counsel Shri Deshpande for the non-applicant nos. 1 and 2.

(2.) None appeared for the non-applicant nos. 3 to 6.

(3.) Admit.