Bombay High Court
Mr. Abhishek Jain S/O Shri Subhash Kumar ... vs Mrs. Ruchi Jain W/O Shri Abhishek Jain ... on 5 April, 2023
Author: G. A. Sanap
Bench: G. A. Sanap
1 43 criwp111.23.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
: NAGPUR BENCH : NAGPUR.
CRIMINAL WRIT PETITION NO. 111 OF 2023
ABHISHEK JAIN AND ANOTHER
VERSUS
RUCHI JAIN
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Office Notes, Office Memoranda of Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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Ms. Aarti Sathawane, Advocate for the petitioners
CORAM : G. A. SANAP, J.
DATE : APRIL 05, 2023.
Criminal Application (APPW) No. 37 of 2023
1. Heard learned advocate for the petitioners.
2. This is an application for carrying out amendment in the prayer clause.
3. For the reasons stated in the application, amendment of prayer clause at set out in the application is allowed.
4. Necessary amendment be carried out within one week.
5. The application is allowed and disposed of.
Criminal Application (APPW) No. 36 of 2023
1. Heard learned advocate for the petitioners.
2. This is an application for addition of name of the Power of Attorney of petitioner no.1 in this petition.
3. It is stated that father of petitioner no.1 is his constituted power of attorney and has been prosecuting the litigation before the trial Court.
4. In view of above, the application is allowed.
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5. Father of petitioner no.1 is allowed to be joined as the constituted power of attorney.
6. Necessary amendment be carried out within one week.
7. The application stands disposed of.
JUDGE Diwale ::: Uploaded on - 05/04/2023 ::: Downloaded on - 06/04/2023 23:43:48 :::