CHANDRALEKHA CHANDRAKANT NAIK Vs. ANANT YESHWANT NAIK GAONKAR

JUDGEMENT

(1.) Heard Mr Pangam for the Petitioners and Mr Salgaonkar for Respondents No.1 and 2. Mr Pravin Faldessai, Addl. Govt. Advocate appeared in this matter at the request of the Court.

(2.) Mr Pangam seeks leave to delete Respondent No.3, who he states, is a formal party. Accordingly, leave is granted. The amendment is to be carried out forthwith.

(3.) Rule. The rule is made returnable forthwith at the request of and with the consent of the learned Counsel for the parties.