SHAKUNTALA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Advocate for respective parties.

(2.) Admit. Learned AdvocateandAPPwaive service for respective respondents.By consent, taken up for final disposal.

(3.) It will not be out of place to mention here that though Respondent No.2 had not appeared on 31stAugust, 2020, which was, in fact, the returnable date for appearance of Respondent No.2, this court had appointed Advocate Mr. S.G.Bobde, to representcauseof Respondent No.2. However, today, learned Advocate Mr. Awsarmol submitted that he has instructions to appear for Respondent No.2. He may file his Vakalatnama within a week before this court and under such circumstance, he was also heard for Respondent No.2.