USMANSAB HATEL SAHAB Vs. R L MEHARWADE

LAWS(SC)-1998-1-42

SUPREME COURT OF INDIA

Decided on January 23,1998

USMANSAB HATEL SAHAB Appellant

VERSUS

R.L.MEHARWADE Respondents

- (1.) Delay condoned.
(2.) Leave granted.
(3.) Heard learned counsel for the parties.;