VIJAY PRABHAKAR SALUNKE Vs. KAMINI S DADARKAR

JUDGEMENT

(1.) HEARD learned Counsel for the petitioner. None for the respondent No. 1 inspite of service though respondent No. 1 the only contesting respondent.

(2.) WHEN the matter was called out for final hearing on 25-1-2001 none appeared for the respondent No. 1. In order to afford a reasonable opportunity to respondent No. 1, though it was not necessary in view of proper service, however this Court by an order dated 25-1-2001 directed the learned Counsel appearing for the petitioner to issue telegraphic notice to respondent No. 1 intimating the next date of hearing.

(3.) ACCORDINGLY, notice was issued by the learned Counsel for the petitioner. He intimated next date of hearing as 31-1-2001. Accordingly , the matter was called out for final hearing on 31-1-2001.