LAWS(BOM)-2017-7-120

PRADEEP KASHINATHRAO KALYANKAR Vs. PRAMOD KASHINATHRAO KALYANKAR

Decided On July 19, 2017
PRADEEP KASHINATHRAO KALYANKAR Appellant
V/S
PRAMOD KASHINATHRAO KALYANKAR Respondents

JUDGEMENT

(1.) Heard learned Advocates for the respective parties.

(2.) Rule.

(3.) By consent, Rule is made returnable forthwith and the petition is taken up for final disposal.