NIRJALA A. DABOLKAR Vs. AMIT AJIT DABOLKAR

JUDGEMENT

(1.) Heard Mr Costa Frias for the applicant. None appeared for the respondents.

(2.) The present matter is of the year 2019 and it is kept for final disposal on the admission stage itself.

(3.) Earlier the respondent filed Criminal Writ Petition No.10/2020 which was tagged along with present petition. A common order was passed by this court on 10/2/2020 which reads thus;