PARESH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. The matter is taken up for final hearing at the stage of admission.

(3.) The present writ petition is directed against the impugned order passed by the Family Court, Thane below application, Exhibit 10 dated 10.08.2017 in Execution Proceeding bearing R.D. No. 20/2015. The petitioner-Parag Parelkar moved the application (below Exhibit 10) seeking dismissal of the execution proceeding being barred by period of limitation.