NARAYAN SURESH PAI Vs. VINITA V. KAMBLI

JUDGEMENT

(1.) Registry to waive office 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. Vishal Sawant appears on behalf of the Petitioners, learned Additional Government Advocate Mr. Geetesh Shetye waives service on behalf of the Respondent No. 1.