Bombay High Court
Mr. Yogendra Lahu Bhoir vs Mrs. Prema Yogendra Bhoir on 3 September, 2019
Author: S.J. Kathawalla
Bench: Akil Kureshi, S.J. Kathawalla
Sherla V.
fca.137.2019_NOB.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE SIDE
FAMILY COURT APPEAL NO.137 OF 2019
Yogendra Lahu Bhoir ... Appellant
Vs
Prema Yogendra Bhoir ... Respondent
Anusha Amin i/b Divya Pawar for the Appellant
CORAM: AKIL KURESHI &
S.J. KATHAWALLA, JJ.
DATED: SEPTEMBER 3, 2019 P.C.:
1. Not on Board. Upon mentioning, taken on Board.
2. It is recorded in the order dated 9.8.2019 that the appellant husband had agreed to deposit an amount of Rs.20,000/- being legal costs payable to the respondent-wife within one week from the date of the order. The learned advocate for the husband states that a cheque of Rs.20,000/- was forwarded to the wife by Speed Post at her last known address. However, the same is returned with the remark "addressee not found". In view thereof, the husband is allowed to deposit the amount with the Regsitrar (Judicial I) within a period of one week from today.
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