MRS. SHAMA RAHUL MOHOLKAR Vs. RAHUL DEORAO MOHOLKAR

JUDGEMENT

(1.) Rule. Rule made returnable forthwith with the consent of learned counsel for both the parties, heard finally at the stage of admission itself.

(2.) Both these writ petitions are arising out of one and the same order passed by the Principal Judge, Family Court, Pune in P. A. No.891 of 2014. Hence they are being decided by this common order.

(3.) For the convenience, parties are referred to by their original nomenclature, wife as "petitioner" and husband as "respondent".