POONAM WADHWA Vs. AJAY WADHWA

JUDGEMENT

(1.) Leave granted.

(2.) We have heard learned counsel for the parties in the presence of their respective clients (i.e. the parties).

(3.) Upon hearing the learned counsel for the parties as well as the parties, we do not think that an amicable resolution of their differences is possible at this stage. Therefore, we propose to consider the matter on merits.