MALLESH PRAKASH RANE Vs. SMT. DEEPIKA G.D.

JUDGEMENT

(1.) Learned High Court Government Pleader takes notice for respondent No.2 - State.

(2.) Petitioners 1 to 3 are present and counsel for the petitioners also present before the court. Respondent No.1 and her counsel also present before the court.

(3.) Heard the learned High Court Government Pleader for the State, petitioners, respondent No.2 and the counsels appearing on behalf of the parties.