LAWS(BOM)-2021-7-37

SEEMA AMAR SAWANT Vs. AMAR SAWANT

Decided On July 06, 2021
Seema Amar Sawant Appellant
V/S
Amar Sawant Respondents

JUDGEMENT

(1.) Heard Mr. Ganesh Naik, the learned Counsel for the Petitioner and Ms. Prachi Kabadi, learned Counsel for the Respondent.

(2.) Rule.

(3.) Rule is made returnable forthwith at the request and consent of the learned Counsel for the parties. Learned Counsel for the Respondent waives service.