ANIL HARIBHAU SHETE Vs. HIRABAI HARIBHAU SHETE

JUDGEMENT

(1.) Admit. By consent appeal is taken up for final hearing.

(2.) Learned Senior Advocate appearing for the appellant seeks permission to delete respondent no.4. Permission granted at the risk of the appellant. Respondent no.4 stands deleted.

(3.) Learned Advocates appearing on behalf of the respondents waive service for the respective respondents.