PARVATIBAI Vs. HARESHWAR

JUDGEMENT

(1.) This petition was admitted by order dated 26.7.1991 and interim relief was granted to the petitioners in terms of prayer clause C-1 which reads as under:-

(2.) The submissions of Shri Chincholkar, learned Advocate for the petitioners with regard to the Civil Proceedings as well as Revenue proceedings are as under:-

(3.) Shri Chandole, learned advocate along with Shri Sakolkar have submitted as under:-