UMA ASHISH GHATE Vs. ASHISH ANIL GHATE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) Heard learned counsel for both the parties finally at the stage of admission itself.

(3.) By this Writ Petition, the Petitioner-wife is challenging the order dated 04/01/2016 passed by the Principal Judge, Family Court No.1, Pune, in P.A. No.746 of 2011. By the said order, the trial Court has rejected the Petitioner's application filed under Order 6 Rule 17 of the Civil Procedure Code (C.P.C.) for amendment of the petition.