PRAMILA PREMNATH GADEKAR Vs. PREMNATH P. GADEKAR

JUDGEMENT

(1.) Heard Mr. Gautami Kamat, learned counsel appointed under the Legal Aid Scheme for the petitioner, and Mr. Amey Phadte, learned counsel for the respondents no.1 to 8.

(2.) After this matter was argued for some time, the same is now being disposed of by making the following order:-

(3.) The impugned orders stand modified in the aforesaid terms. Further, it is made clear that the Trial Court will dispose of the pending proceedings uninfluenced by any observations made in the impugned orders or for that matter in the present order.