MANGALA KESHAV GAVHALE Vs. KANCHAN CHANDMAL BUNDELA

JUDGEMENT

(1.) None for the respondent No.2 in Writ Petition No.2603/2017, though served. Heard learned Advocates for petitioner and respondent No.1.

(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.