PANDURANG MURARI SHETYE Vs. SHAKUNTALA G TALGAONKAR

JUDGEMENT

(1.) RULE. Rule is made returnable forthwith.

(2.) IN the midst of hearing, learned Advocate for the respondent seek time to reconsider the stance.

(3.) AFTER some time, parties have arrived at terms and a joint purshis is tendered, which is taken on record. In view of the agreed terms, this Court issues following direction :