SUBHASH LAXMANRAO KADAM Vs. VASUDEVAN SANKARA NAIR
LAWS(BOM)-2014-9-169
HIGH COURT OF BOMBAY
Decided on September 23,2014

Subhash Laxmanrao Kadam Appellant
VERSUS
Vasudevan Sankara Nair Respondents

JUDGEMENT

- (1.) Heard Mr.Kocheta, learned counsel for the petitioner. Heard Mr.Sakhare Dande, learned counsel for the respondent no.1. Heard Ms.Malhotra, learned A.P.P. for the State of Maharashtra.
(2.) Rule.
(3.) By consent, rule made returnable forthwith. By consent, heard finally forthwith.;


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