PRAMILA PREMNATH GADEKAR Vs. PREMNATH P. GADEKAR

JUDGEMENT

(1.) Heard Mr. S. Redkar, learned Counsel for the petitioner and Mr. A. Phadte, learned Counsel for the respondent no.1.

(2.) Rule. Respondents waives service. By consent, returnable forthwith and taken up for hearing and final disposal.

(3.) This is a dispute between husband and wife. Petitioner is the wife of the respondent no.1. Their marriage was solemnized on 20.12.2013. A matrimonial dispute started somewhere in April, 2014.