ARVIND RAJPAL JADAV Vs. CHARUDATTA VASANTRAO TULJAPURKAR

JUDGEMENT

(1.) M.A. No. 295 of 2021 in R.P. No. 4512 of 2012

(2.) We have heard the learned counsel for the petitioner and have perused the relevant material including inter alia the Order dtd. 02.11.2021 and the miscellaneous application no 295 of 2021.

(3.) For ready reference the Order of 02.11.2021 is reproduced below: