VINOD KANJI MEHTA Vs. GEETA VINOD MEHTA

JUDGEMENT

(1.) RULE . The learned Advocate for the Respondent waives notice.

(2.) HE declined to frame the issues suggested by Petitioner and the application Misc.No.651 of 1996 came to be rejected. The same is challenged in this C.R.A.

(3.) THE other issues suggested were not at all necessary in view of the pleadings between the parties and contentions raised.