SANDHYA PAWAR Vs. KHILAWAN RAO PAWAR

JUDGEMENT

(1.) Even after repeated calls, no representation is made on behalf of the respondent. The case was passed over, but eventually the efforts of hearing both the parties were futile, as the counsel absented to appear on behalf of the respondent.

(2.) Heard

(3.) On the earlier occasion, both the appellant and respondent were directed to appear in person. They appeared and thereafter they were directed to place on record the source of income and assets which are held by them at present. The appellant/wife Smt. Sandhya Pawar has filed the documents; however, neither the affidavit nor any documents have been filed on behalf of the respondent.