DEVKABAI JANARDAN CHANDURKAR Vs. GANESH PUNDLIK KATOLE AND OTHERS

JUDGEMENT

(1.) Heard.

(2.) Perused the application. Considering the reasons stated in the application to be good and sufficient, application is allowed. Leave to file appeal is granted.

(3.) Appeal ADMIT. Looking to the short controversy involved in this appeal, the same is taken up for final disposal forthwith by consent of the parties.