JITENDRA RAGHURAJ DESHPRABHU Vs. VASUDEO RAJENDRA DESHPRABHU

JUDGEMENT

(1.) Heard Mr. Pangam, learned Counsel for the petitioners, Mr. Lotlikar, learned Senior Counsel for respondents no.1 to 5, Mr. S. Mahambrey, learned Additional Government Advocate for respondents no.6 and 9 and Mrs. Agni, learned Amicus Curiae. None present for respondents no.7 and 8 though served.

(2.) Rule. By consent heard forthwith.

(3.) By this petition, the petitioners seek the following reliefs :