SANJAY S O PUNDLIKRAO NIRANJANE Vs. SWATI

JUDGEMENT

(1.) Rule returnable forthwith and called out hearing.

(2.) Heard learned Advocate Mrs. Jyoti Dharmadhikari for the applicant and shri R. R. Srivastava, Advocate for the Non-applicant.

(3.) The chronological event as to the Court proceedings have to be narrated as below since the parties have chosen not to give them per se quatum. Those however, could be narrated as follows :