MAYURIBEN Vs. SHAILESHBHAI GANESHBHAI MUNDHAVA

JUDGEMENT

(1.) Rule returnable forthwith. Mr.Vijay Nangesh, learned advocate waives service of notice of rule for and on behalf of the respondent.

(2.) With the consent of learned advocate appearing for the respective parties, the matter is taken up for final hearing.

(3.) The petitioner has preferred the present petition under Article 227 of the Constitution of India with the following prayers:-