RAJAN KRUSHNA GAVALI Vs. SOU SAMINA SHABANSETH JAMADAR

JUDGEMENT

(1.) -this appeal is placed on our today's Board for admission hearing in which respondent/original complainant is present in response to the he Notice before admission issued by us earlier.

(2.) We are proceeding to dispose of this appeal at the stage of its admission itself on perusal of the material available in the appeal paper book and on hearing the learned Advocate for appellant and the respondent who is present in person through Advocate Mr. J. M. Baphna assisting as amicus curiae.

(3.) Appellant herein is original O. P. and respondent original complainant.