BHIMABAI MAHADEO KAMBEKAR Vs. ARTHUR IMPORT AND EXPORT COMPANY

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the final judgment and order dated 30.09.2011 passed by the High Court of Judicature at Bombay in Writ Petition No.6235 of 2011 whereby the Single Judge of the High Court dismissed the writ petition filed by the appellants herein.

(3.) Few facts need mention infra to appreciate the short controversy involved in this appeal.