Bombay High Court
Mrs. Chriatabelle Grace Rana vs Mr. Collin Raymond Augustine Rana on 10 September, 2018
Author: S.C.Gupte
Bench: A.A. Sayed, S.C.Gupte
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13-cam-137-18.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL APPLICATION NO.137 OF 2018
IN
CIVIL APPLICATION NO.464 OF 2014
IN
FAMILY COURT APPEAL NO.314 OF 2014
...
Christabelle Grace Rana ...Applicant
v/s.
Collin Raymond Augustine Rana ...Respondent
...
Mrs.Gayatri Singh i/b Mr.Basil Menezes & Martha Bhutala for the Applicant-
wife.
Mr.Denzil D'Mello a/w Ashwin Fernandes for the Respondent-husband.
...
CORAM : A.A. SAYED &
S.C.GUPTE, JJ.
DATED : 10 SEPTEMBER 2018 P.C.:
The Applicant-wife (Respondent in above Appeal) has taken out the present Civil Application essentially seeking withdrawal of the amount of interest on the sum of Rs.35,00,000/- deposited by the husband in this Court.
2. The learned Counsel for the husband and learned Counsel for the wife upon taking instructions from their respective clients are agreed that the wife may withdraw the amount of accrued interest on the sum of Rs.35,00,000/- deposited by the husband in this Court. We order Digitally Uday signed by Uday Prabhakar accordingly.
Prabhakar Kambli
Kambli Date:
2018.09.11
11:41:11
+0530
Uday.P.Kambli 1/2
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13-cam-137-18.doc
3. It is clarified that the above arrangement is without prejudice to the rights and contentions of the parties and would subject to further orders that may be passed in the Appeal.
4. The Civil Application is disposed of in the above terms.
(S.C.GUPTE,J.) (A.A.SAYED, J.) Uday.P.Kambli 2/2