RUCHITA GANESH KOLAMBKAR Vs. SHRIKRUSHN CHANDRAHAS KOLABKAR

JUDGEMENT

(1.) Mr. Dhadam, learned advocate for the applicant submits that in the Order dtd. 29/9/2025, in para no.3, it has been wrongly mentioned that the applicant is staying with "one daughter and two sons". He submits that infact, the applicant was staying with two sons. After death of her husband, daughter, was illegally taken into the custody by her brother-in-laws and during the pendency of this transfer proceeding, even one son has been illegally abducted by the respondents. A complaint to that effect has been filed with the police.

(2.) Mr.Dhadam further submits that the respondents have been duly served with the court notice and also by a private notice of the advocate and affidavit of service dtd. 4/4/2025 has already been filed.

(3.) None appears for the respondents when the matter is called out, though served. It seems respondents do not want to appear in the present proceedings. Hence, I proceed further to hear the proceedings in absence of the respondent.