VIJAYSHREE GANESH INGLE Vs. NISHANT ARVIND KALE

JUDGEMENT

(1.) Heard Mr. Tirukh, learned counsel for the petitioner.

(2.) The petition challenges the order below Exh. 46 whereby the application filed by the present petitioner to strike out the defence of the respondent-husband has been rejected (pg.21).

(3.) It is contended that the respondent has adopted a delaying tactic and therefore considering his conduct, there was necessity to strike out his defence.