Bombay High Court
Sanjay Madhusudan Bapat vs Smt. Snehal W/O Sanjay Bapat on 24 February, 2021
Author: Pushpa V. Ganediwala
Bench: A.S. Chandurkar, Pushpa V. Ganediwala
214CA80.21inFCA60.15.odt 1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
NAGPUR BENCH, NAGPUR.
CIVIL APPLICATION NO. 80 OF 2021 IN
FAMILY COURT APPEAL NO. 60 OF 2015
(Sanjay Madhusudan Bapat Vrs. Smt. Snehal w/o Sanjay Bapat)
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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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Shri U.M. Aurangabadkar, Advocate for the appellant.
Mrs. C.N. Deshpande, Advocate for the respondent.
CORAM:- A.S. CHANDURKAR AND
PUSHPA V. GANEDIWALA, JJ.
DATED :- FEBRUARY 24, 2021.
In this application under Order 39 Rule 11 of the Code of Civil Procedure, the learned counsel for the appellant/husband has filed an affidavit-in-reply stating therein that the appellant/ husband shall try his level best to clear all his arrears on or before 30/06/2021.
2. A perusal of the affidavit-in-reply does not indicate as to exact amount which is outstanding against the appellant/husband.
3. Learned counsel on behalf of both the parties seek one week's time to calculate the exact figure and place the same before this Court along with the passbooks and mutually exchange the same in advance.
4. Stand over to 03/03/2021.
JUDGE JUDGE
*DB
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