SUDHIR BHASKARRAO TAMBE Vs. HEMANT YASHWANT DHAGE AND ORS
LAWS(SC)-2010-4-125
SUPREME COURT OF INDIA
Decided on April 12,2010

Sudhir Bhaskarrao Tambe Appellant
VERSUS
Hemant Yashwant Dhage And Ors Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) The Appeals are allowed in terms of the signed order.
(3.) In view of the order passed in the appeals, no orders need be passed on the application for intervention and it is disposed of accordingly.;


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