DURGABAI ARUN PATIYE Vs. ARUN JAGAN PATIYE

JUDGEMENT

(1.) Heard Ms. Shabana A. Diwan, advocate for the petitioner and Mr. Yogesh Shukla, advocate for the respondent.

(2.) Rule. Rule made returnable forthwith.

(3.) The petitioner (wife) has challenged the order passed by the Family Court allowing the application (Exh. No. 39) filed by the respondent (husband) praying that the wife be recalled to enable him to cross-examine her.