MUKESH EKNATH NAIK Vs. MUBINA BI FANIBAND

JUDGEMENT

(1.) Registry to waive objections and register the matter.

(2.) Heard learned Advocates for the parties.

(3.) Rule. Rule is made returnable forthwith; at the request of and with the consent of learned Advocates for the parties, the matter is finally heard and disposed of. Learned Advocate Mr. Kishan Kavlekar waives service on behalf of the Petitioners, learned Advocate Mr. Jay Mathew waives service for Respondent Nos. 1 to 4 and Mr. Tukaram Gawas Additional Government Advocate waives service for Respondent Nos. 7 and 8.