JAGRUTI BHATIA Vs. SAMIR BHATIA AND ORS.

JUDGEMENT

(1.) Heard Ms.Seema Sarnaik, learned counsel for the applicant, Mr. Puneet Chaturvedi, learned counsel for respondent no.1 and Mr. A.R.Patil, learned A.P.P. for respondent no.2 at length.

(2.) Rule. The learned counsel waive service on behalf of the respondents. At the request and by consent of the parties, Rule is made returnable forthwith and the Application is taken up for final hearing.

(3.) By this Application, the applicant-wife has prayed for recalling the order dated 20.1.2015 passed by this Court in Tapadia RR/B.3 Criminal Revision Application No.17 of 2015. By that order, Criminal Revision Application No.17 of 2015 preferred by the applicant was dismissed.