Bombay High Court
Smt. Padmini Nandkumar Nair vs Mr. Sanjay Wamanrao Bodke And Anr on 7 April, 2026
2026:BHC-AS:16602
10-WP-1276-2019.docx
rrpillai IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 1276 OF 2019
Smt. Padmini Nandkumar Nair ... Petitioner
Vs.
Mr. Sanjay Wamanrao Bodke ... Respondents
and Another
Mr. Ram Apte a/w. Mr. Lakshyaved R. Odhekar and Mr.
Omkar N. Mhasde for the Petitioner.
Mr. Sachindra B. Shetye a/w. Ms. Dhanashri Mondkar, Mr.
Akshay Pansare and Mr. Nipun Sawant for Respondent
No. 1.
Mr. Amey Deshpande a/w. Ms. Vandana Bait, Ms. Harsh
Nishar and Ms. Niyati Sontakke for Respondent No.2.
CORAM : GAURI GODSE, J.
DATE : 7th APRIL 2026
ORDER :
1. This petition is filed by the original plaintiff to challenge the order passed by the trial court rejecting the application for striking out defence of defendant nos. 3 and 4 on the ground that the interrogatories are not satisfactorily answered pursuant to an order passed by the court. The trial court has rejected the application by observing that only for insufficient Digitally signed answer to the interrogatories, defence cannot be striked out by RAJESHWARI RAJESHWARI RAMESH RAMESH PILLAI PILLAI Date: on the ground of disobedience.
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2. The suit is at the stage of recording evidence. It is always open for the petitioner to raise objections for drawing adverse inference, if according to the petitioner the interrogatories are not answered satisfactorily.
3. I do not find any illegality or perversity in the impugned order warranting any interference in exercise of writ jurisdiction under Article 2227 of the Constitution of India
4. The writ petition is rejected.
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