Pradeep Vishwanath Waghmare vs Provincial Superior Of Vimala ...
2017 Latest Caselaw 415 Bom

                                                                                          wp12054.15.doc
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                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                                   BENCH AT AURANGABAD 

                          WRIT PETITION NO. 12054 OF 2015     

Pradeep Vishwanath Waghmare
age 50 years, occ. Business
r/o Plot No. 9, Behind Kohinoor Mangal
Karyalaya, Gulmohar Road,
Sevedi, Ahmednagar                                                              .. PETITIONER

VERSUS
 
Provincial Superior of Maryamata Province
of the vincentian Congregation,
Tal Kanayannur, Dist. Ernakulam (Keral State)
Through Power of Attorney holder
Fr. Thomas Neerolickal V.C. s/o Mathew N.C.
Age major, occ.service
r/o Link Road, Kedgaon
Ahmednagar                                                                    .. RESPONDENT

Mr. Y.P. Deshmukh, advocate for petitioner.
Mr. M.M. Bhokarikar, advocate for respondent. 
                                                      =====
                                                           CORAM :  S. B. SHUKRE, J.  

                                                         DATE    :  6th  MARCH,  2017.  
ORAL JUDGMENT  :

1. Rule. Rule made returnable forthwith.

2. Heard finally by consent of learned counsel for the respective parties.

3. There is no counter claim filed by petitioner, original defendant and, therefore, I do not see any perversity or illegality in the impugned order. Writ petition therefore deserves to be dismissed. Writ petition stands dismissed. Liberty is granted to make appropriate application regarding counter claim subject to law of limitation. Rule discharged. No costs.

( S. B. SHUKRE ) JUDGE

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