BHUSHAN DATTATRAYAY KEDAR Vs. DIPTI BHUSHAN KEDAR

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) Both the Writ Petitions are being heard together by consent of the parties, and are being disposed of by this common judgment since the factual aspect involved in both the Writ Petitions revolve around the same set of facts.

(3.) Before dealing with the legal issues raised in both the petitions, it would be useful to refer to the chronology of facts and events leading to the filing of the present writ petitions, one by the husband and another by the wife.