ASHRITA S. TOSHNIWAL Vs. SANDEEP S. TOSHNIWAL

JUDGEMENT

(1.) The Petition has been placed before this Division Bench in pursuance of the directions issued by the Hon'ble the Chief Justice on 1 July 2013.

(2.) Rule, by consent made returnable forthwith. Counsel appearing on behalf of the Respondent waives service on behalf of the Respondent. By consent, the Petition is taken up for hearing and final disposal.

(3.) The challenge in these proceedings is to an order dated 19 June 2013 passed by the Family Court at Bandra. The Petition was filed before the Court on 28 June 2013 when a copy of the order was not available to the Petitioner. A copy of the order of 19 June 2013 was made available to the Petitioner on 29 June 2013.