ANIL BALU AAVHAD Vs. SAU PRERANA ANIL AAVHAD

JUDGEMENT

(1.) Heard Mr.Agrawal, learned counsel for the petitioner and Mr.Dalvi, learned counsel for the respondent.

(2.) Rule. Rule made returnable forthwith with consent and at the request of the parties.

(3.) The challenge in this petition is to paragraph 2 of the order dated July 11, 2018 made by the Family Court, Nashik.