PRAKASH CHINTU MATONKAR Vs. PRATITA MATONKAR

JUDGEMENT

(1.) Heard Mr. Sardesai appearing for the Petitioner, who is present in person and Mr. Santimano for Respondent No. 1.

(2.) The orders challenged in the present Petition is dtd. 17/10/2018 and subsequently on 6/11/2017 of the Courts below as well as the order of issuance of non bailable warrant since the Petitioner failed to deposit the maintenance granted by the Trial Court.

(3.) The matter was referred to mediation, however, both the Counsel for the parties submit that the mediation was not successful.