RUTUJA ALIAS MITRALI Vs. MAHESH ALIAS MADHUKARRAO DESAI

JUDGEMENT

(1.) HEARD the respective learned counsel for the parties. Both the learned counsel submit that there is no necessity to carry out the amendment as per leave granted on the last date, and hence, proposed amendment stands deleted.

(2.) RULE . Rule made returnable forthwith. With the consent of the learned counsel for the parties, the application is taken up for final hearing.

(3.) THE applicant herein filed the Petition No. E -237 of 2009 under Section 125 of the Code of Criminal Procedure, seeking maintenance before the Judge, Family Court, Aurangabad and copy thereof is annexed herewith at Exh. 'A '.