SHAM RAMDAS SAWANT Vs. SUSHMA SHAM SAWANT

JUDGEMENT

(1.) Not on Board. At the request of Mr. Kale, taken up in the production Board.

(2.) Heard Mr. Kale, learned Counsel for the petitioner and Mr.Gitay, learned Counsel for the respondent at length.

(3.) By this Petition under Article 227 of the Constitution of India, petitioner has challenged the order dated 18.07.2018 passed by the learned District Judge-1, Khed-Rajgurunagar below exhibit-48 in Civil Miscellaneous application No.9 of 2017. The petitioner has also sought removal of statement dated 06.06.2018 of daughter Sanskruti from the record of Civil Miscellaneous Appeal No.9 of 2017, which is marked as exhibit-53.