LAWS(BOM)-2019-8-53

SANTOSH STEEL TRADERS Vs. SHYAMSUNDAR

Decided On August 02, 2019
Santosh Steel Traders Appellant
V/S
Shyamsundar Respondents

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent of the parties, heard finally.

(2.) Heard learned counsel for the petitioners and the respondents.

(3.) The challenge raised in the petitions confines to the legality of the orders dated 07.03.2019 passed in S.C.C. Nos. 321/2016 and 740/2016 by the learned J.M.F.C., Court No.2 Jalna.