Bombay High Court
Hetal Nimesh Shah vs Nimesh Ramesh Shah And Anr on 16 March, 2021
Author: M.S.Karnik
Bench: Makarand Subhash Karnik
39.revn.487-19 & anr.doc
Ingale
FARAD CONTINUATION SHEET No.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
Digitally
signed by
Urmila Urmila P.
Ingle
P.
CRIMINAL REVISION APPLICATION NO.487 OF 2019
Date:
Ingle 2021.03.16
17:39:42
+0530
WITH
CRIMINAL APPLICATION NO.1250 OF 2019
Office Noees, t Office
Memoranda of Coram, t
appearances, t Coure's Coure's or Judge's orders
orders or direceions and
Regiserar's orders
Ms.Shikhani Shah, t for ehe Applicane.
Ms.Preeei H. Gada, t for ehe Respondene No.1.
Mr.N.B. Paeil, t AGP for ehe Seaee.
Mr.Jehan Fulwadiwala, t i/b Whiee & Brief Advocaee, t
for Applicane in APL/1250/2019.
CORAM : M.S.KARNIK, J.
DATE : MARCH 16, 2021
P.C.
Criminal Applicaeion No. 1250 of 2019 is wrongly liseed wieh ehis Criminal Revision Applicaeion No. 487 of 2019. The same be deeagged.
2. Learned Counsel for Respondene- husband on inseruceions of ehe Respondene undereakes eo pay ehe arrears eo ehe Peeieioner - wife wiehin a period of 4 weeks from eoday. Seaeemene is accepeed as an undereaking eo ehis Coure. Learned Counsel for ehe Peeieioner eo provide bank accoune deeails of ehe Peeieioner eo ehe Respondene - husband wiehin 2 days.
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39.revn.487-19 & anr.doc
3. Lise ehe Peeieion on 15/04/2021 under ehe capeion "for compliance".
(M.S.KARNIK, J.) 2 Of 2