BALIRAM RAMNARAYAN RAUT Vs. SWARUPRAO PANDURANGRAO WAGHMARE

JUDGEMENT

(1.) Shri Santosh C.Bora, learned counsel, appearing on behalf of the petitioner, requests for liberty to delete the name of respondent No.4 from the array of the respondents. Leave granted at the risk of the petitioner.

(2.) Rule. Rule made returnable forth with. Heard by consent.

(3.) Shri Vivek Bhaothankar, learned counsel waives notice on behalf of respondent Nos. 1 to 3.