NAMRATA DIPAK CHAMBHARE Vs. DIPAK

JUDGEMENT

(1.) Heard.

(2.) Admit. The application is heard finally with the consent of the learned advocates for the parties. Perused the record and proceedings.

(3.) In this application, the applicants have questioned the correctness of the order dated 3 rd April, 2023, passed by learned Additional Sessions Judge, Akola, whereby learned Judge partly allowed the application at Exh.5 made by the non-applicant.