BALASAHEB BARKU KOLHE Vs. JAGDISH TRYAMBAKRAO MANDLIK
LAWS(BOM)-2014-11-105
HIGH COURT OF BOMBAY
Decided on
November 28,2014
Balasaheb Barku Kolhe
Appellant
VERSUS
Jagdish Tryambakrao Mandlik
Respondents
JUDGEMENT
-
(1.) Rule.
(2.) By consent, Rule made returnable forthwith.
(3.) By consent, heard finally.;
(2.) By consent, Rule made returnable forthwith.
(3.) By consent, heard finally.;
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