Bombay High Court
Saloman Madhukar Sasane vs Varsha Saloman Sasane on 18 September, 2019
Author: Mangesh S. Patil
Bench: Mangesh S. Patil
4.wp.414.19.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
4 CRIMINAL WRIT PETITION NO.414 OF 2019
SALOMAN MADHUKAR SASANE
VERSUS
VARSHA SALOMAN SASANE
...
Advocate for Petitioner : Mr. Suryawanshi Surendra V.
...
CORAM : MANGESH S. PATIL, J.
DATE : .18.09.2019 PER COURT :
Heard.
2. The petitioner who is the husband of the respondent is aggrieved by the order passed by the Magistrate directing him to pay an amount of Rs.27,000/- to her towards the school fees of their son who is in her custody. The order has been confirmed in appeal.
3. Issue notice to the respondent, returnable on 09.10.2019. The petitioner undertakes to serve the respondent privately and to file affidavit of service along with the acknowledgment, which shall be in addition to the service by the usual mode.
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