Deepali Satish Deshmukh vs Satish Kodandrao Deshmukh
2016 Latest Caselaw 1868 Bom

                                              1                   WP-10273.15.doc


                IN THE HIGH COURT OF JUDICATURE AT BOMBAY,




                                                                                  
                           BENCH AT AURANGABAD

                         WRIT PETITION NO. 10273 OF 2015




                                                       
     Deepali w/o Satish Deshmukh
     age 28 years, occup. service,
     r/o at present N-11, B-163/2,                                         ..
     Petitioner/




                                                      
     Hudco, Near T.V. Centre,                                      Original
     behind Jijau Medical, Aurangabad                           .. Respondent

              versus




                                            
     Satish s/o Kodandrao Deshmukh,
     age 30 years, occup. service,
                             
     r/o N-9, K-69/6, Behind Jaiswal Hospital,                  .. Respondent/
     Pawan Nagar, T.V. Centre, Hudco,                              original
     Aurangabad                                                    Petitioner
                            
                  -----
     Mr. Pramod F. Patni, Advocate for petitioner
     Mr. F. R. Tandale, Advocate for respondent
      


                                    CORAM :       SUNIL P. DESHMUKH, J.

                                    DATE :        26TH APRIL, 2016


     ORAL JUDGMENT :





     1.       Rule.      Rule made returnable forthwith.           Heard learned

counsel for parties finally, by consent.

2. After hearing, learned counsel resile to a situation

whereunder position can be salvaged for both the parties.

3. According to learned counsel common evidence being not

possible, the parties gracefully agree to lead evidence in respect of

respective petitions filed against each another.

2 WP-10273.15.doc

4. Learned counsel for respondent at this juncture states that

the petition filed by present petitioner is first in point of time, she

should lead evidence first. Learned counsel for petitioner has no

particular resistance to the same.

5. Rule made absolute in aforesaid terms. Writ petition stands

disposed of, accordingly.

                              ig              SUNIL P. DESHMUKH,
                                                    JUDGE
                            
     pnd