BHARMAPPA NEMANNA KAWALE Vs. DHONDI BHIMA PATIL

LAWS(SC)-1996-3-32

SUPREME COURT OF INDIA

Decided on March 25,1996

BHARMAPPA NEMANNA KAWALE Appellant

VERSUS

DHONDI BHIMA PATIL Respondents

- (1.) Delay condoned.
(2.) Substitution ordered.
(3.) Leave granted. We have heard the learned counsel on both sides.;