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Bombay High Court

Ashwin Bharat Khater And Anr vs Urvashi Bharat Khater And Anr on 22 December, 2022

Author: Anuja Prabhudessai

Bench: Anuja Prabhudessai

                                                                    Chamber 1 -wp 6022-22.doc


                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              CIVIL APPELLATE JURISDICTION

                                    WRIT PETITION NO. 6022 OF 2022

             Ashwin Bharat Khater & Anr.                                   ..Petitioner/s

                             v/s.

             Urvashi Bharat Khater & Anr.                                  ..Respondents


                                            WITH
                             INTERIM APPLICATION NO. 18269 OF 2022


             Urvashi Bharat Khater & Anr.                                  ..Petitioner/s

                             v/s.

             Ashwin Bharat Khater & Anr.                                   ..Respondents

             Mr. Vivek Vashi i/b. Ms. Shaheda Madraswalla , Ms. Tanishka Desai i/b.
             Vashi & Vashi for the Petitioner/s.
             Mr. Simil Purohit i/b. Manoj Pandit a/w. Mr. Ajay Sawant for the for the
             Respondent No.1.
             Respondent No.1 Urvashi Khater present in person.

                                          CORAM : ANUJA PRABHUDESSAI, J.

DATED : 22nd DECEMBER, 2022.

IN CHAMBER P.C.

1. The matter was taken in Chamber on the last date of hearing, on which date the parties had agreed to settle the matter. The Petitioners had agreed to give details of settlement of the loans and liabilities and income, to the Respondent-mother. Today, when the matter was called out, learned Counsel for the Petitioner stated that Mr. Tamboli who is P P SALGAONKAR 1 of 2 Chamber 1 -wp 6022-22.doc representing the Petitioner was not available for two days and sought time. The matter was kept back as to enable her to place the statement on record .

2. The statement has been filed and is taken on record. An attempt was made to resolve the dispute amicably. Since amicable settlement is not feasible, the matter be listed on 16th January, 2022.

3. Considering the nature of the dispute and the age of the Respondent-Mother, parties are put to notice that an endeavor will be made to dispose of the petitions finally at the stage of admission. Interim relief, if any, to continue till the next date.





                                                           (ANUJA PRABHUDESSAI, J.)




P P SALGAONKAR                                                                                2 of 2