RITIKA PRASHANT JASANI Vs. ANJANA NIRANJAN JASANI

JUDGEMENT

(1.) Heard Mr. Kishor Maru, learned counsel for the petitioner and Mr. Anoshak Daver, learned counsel for respondent No.1.

(2.) Both petitioner and respondent No.1 were also present in person during the hearing.

(3.) Challenge made in this writ petition is to the legality and validity of the order dated 15.12.2020 passed by the Deputy District Collector, Mumbai City acting as the Presiding Officer of the Tribunal for Maintenance and Welfare of Parents and Senior Citizens.