CHANDRABHAGABAI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Learned Adv. Mr. K.J. Tandale has filed Vakalatnama for respondent no.2, and the same is taken on record. Moreover, respondent no.2 has filed affidavit in reply, and the same is taken on record.

(3.) Rule. Rule made returnable forthwith. With the consent of learned Counsel for the parties, taken up for final hearing.