SURENDRA MOHAN WAHI Vs. NEENA MOHAN WAHI

JUDGEMENT

(1.) HEARD Ms. Pinky Anand, learned Senior Counsel appearing for the petitioner. None for the respondent though served.

(2.) NOTICE issued to the respondent discloses that the petition would be disposed of finally at the stage of admission. Despite of opportunity given none appeared for the respondent.

(3.) THE order impugned in the above Writ Petition is the order passed by the learned Civil Judge Senior Division, Vasco dated 16.11.2012 passed in Marriage Petition No. 27/2010/A whereby an application filed by the petitioner to withdraw the Marriage petition with liberty to file a fresh petition came to be rejected. By the said order, the learned Judge has also dismissed the application filed by the petitioner to dismiss the counter claim filed by the respondent.