PRAMILA PREMNATH GADEKAR Vs. PREMNATH GADEKAR

JUDGEMENT

(1.) Heard Ms G. Kamat, learned counsel for the petitioner and Mr K. Kerkar, learned counsel for the respondents.

(2.) Rule. Rule is made returnable forthwith. Matter is taken up for final disposal at the admission stage with consent.

(3.) The challenge in the present petition is to the order dtd. 3/11/2022 passed by the learned Sessions Court in Criminal Appeal No. 117 of 2022 by which application filed by the petitioner to vacate the order dtd. 13/10/2022 was partly allowed.