KISHOR RAMJI PATEL Vs. SUNANDA SUDHAKAR CHOUGHULE

JUDGEMENT

(1.) Heard Mr. Killedar, learned Advocate for the Applicants and Mr. Nikam, learned Advocate for Respondents.

(2.) The present Civil Revision Application (for short 'CRA') was heard by me on 31/7/2024 on which date the following order was passed:-

(3.) Learned Advocates for the parties would thereafter inform the Court that reconciliation is not possible between the parties and therefore have invited an order from the Court. Thereafter, learned Advocates for both parties were heard and final arguments were concluded and the decision is delivered herein under.