ABHINAY JAYRAM DESAI Vs. SUNITA SHYAM NAIK

JUDGEMENT

(1.) RULE returnable forthwith. Heard by consent.

(2.) AFTER hearing the matter for some time, it seems appropriate in the interest of justice to set aside the order dated 11. 4. 2007 which has been passed by the Trial Court without examining the issue in the light of Order XVIII, Rule 3 of C. P. C. The Trial Court is directed to decide the application of the petitioner in the light of Order xviii, Rule 3 of C. P. C. as expeditiously as possible. Rule disposed of.