KESHAV GAVHALE Vs. PRAMOD KEDARNATH GANDHI

JUDGEMENT

(1.) Heard the learned Advocates for the parties. None for the respondent No.2 in Writ Petition No.2602/2017, though served.

(2.) Rule. Rule made returnable forthwith.

(3.) These two petitions are disposed by common judgment as in both these petitions same order passed by the District Court is challenged.