PRAFULLA SADASHIV WANI Vs. SONAL PRAFULLA WANI

JUDGEMENT

(1.) Heard counsel for respective parties.

(2.) This application is filed for quashing and setting aside the impugned order dated 28.7.2007 passed by the learned J.M.F.C. Raver below Exh.28 in amendment application and for that purpose issue necessary orders for rejecting the amendment application. It is further prayed that the impugned order dated 27.7.2008 passed by the learned J.M.F.C. Raver below Exh.28 for amendment application may be stayed.

(3.) The brief facts of the case are as under :