KALPANA VINOD Vs. VINOD KRUSHNARAO

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Heard finally by consent of learned Advocates for the parties.

(3.) The applicants are aggrieved by the order dtd. 23/2/2022 passed in Criminal Appeal No.88/2020 by the learned Additional Sessions Judge-2 Amravati, whereby learned Judge was pleased to set aside the order dtd. 03/10/2020 passed below Exh. 7 in PWDV execution (Misc. Criminal Application) No.17/2018 by the Judicial Magistrate, First Class, Morshi.