NARCINVA DAMODAR NAIK Vs. RUKMA ABHIJIT SADEKAR

JUDGEMENT

(1.) Heard.

(2.) Admit.

(3.) Ms. Prachi Sawant, learned Advocate waives service of notice on behalf the respondent no.1, Ms. Tanvi Ghanekar, learned Advocate waives service of notice on behalf of the respondent nos.3 and 4 and Shri P. Lotlikar, learned Advocate waives service of notice on behalf of the respondent nos.6 and 7 in A.O. No. 44 of 2016. Shri A. Gomes Pereira, learned Advocate waives service of notice on behalf of the Caveator in A.O. No.45 of 2016.