SAU SUDHA KASHINATH BARI Vs. NIRMALA MAGAN CHAVAN

JUDGEMENT

(1.) Heard the learned advocates for the respective parties.

(2.) Leave granted.

(3.) By consent, the appeal is admitted and taken up for hearing forthwith. Mr. Kulkarni, the learned advocate for respondent Nos. 1 to 4 and Mr. Shaikh, the learned APP for respondent No.5-State, waive service of notice.