Anil R. Dave, J. - (1.) We have heard learned Counsel for both the parties.
(2.) The Respondent, who has now appeared in the case, is permitted to withdraw the amount of Rs. 10,000/ - (rupees ten thousand only) deposited by the Petitioner with the Registry.
(3.) The Petitioner is directed to pay a further sum of Rs. 10,000/ - (rupees ten thousand only) to the Respondent by way of costs.;