LAWS(BOM)-2026-3-131

NINAD PRAKASH KATHALE Vs. CHANCHAL @ KANCHAN NINAD KATHALE

Decided On March 27, 2026
Ninad Prakash Kathale Appellant
V/S
Chanchal @ Kanchan Ninad Kathale Respondents

JUDGEMENT

(1.) Heard.

(2.) Admit.

(3.) Heard finally with the consent of the learned Counsel for the applicant and learned counsel for the respondent.