LAWS(BOM)-2016-9-69

DEPUTY CONSERVATOR OF,AURANGABAD Vs. SHRI NANA EKNATH BADHE

Decided On September 27, 2016
Deputy Conservator Of,Aurangabad Appellant
V/S
Shri Nana Eknath Badhe Respondents

JUDGEMENT

(1.) Heard learned Advocates for the respective parties.

(2.) Rule.

(3.) By consent, Rule is made returnable forthwith and the petition is taken up for final disposal.