DIYASHREE TUYEMKAR Vs. VINOD VISHWANATH TUYENKAR

JUDGEMENT

(1.) Admit. Heard at the stage of admission with the consent of the parties.

(2.) Vide order dtd. 02/11/2023 the co-ordinate Bench of this Court directed that the matter be disposed of finally at the admission stage itself.

(3.) Heard Mr.C. Padgaonkar with Ms Vaishali Mahato, learned Counsel for the appellant and Mr. Amey Phadte with Mr. A. D'Souza, learned Counsel for Respondent No.1.