Bombay High Court
Namrata Jaiprakash Tiwari vs Smt. Saveetha Kumar Devendra And ... on 19 October, 2022
Author: M. S. Karnik
Bench: M. S. Karnik
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL JURISDICTION
APPEAL FROM ORDER NO. 433 OF 2021
Namrata Jaiprakash Tiwari ....APPELLANT
V/S
Smt. Saveetha Kumar Devendra And Another....RESPONDENT
WITH INTERIM APPLICATION NO. 19296 OF 2022 In Appeal from Order 433 OF 2021 Namrata Jaiprakash Tiwari ....PETITIONER V/S Smt. Saveetha Kumar Devendra And Another....RESPONDENT WITH INTERIM APPLICATION NO. 3591 OF 2022 In Appeal from Order 433 OF 2021 Namrata Jaiprakash Tiwari ....PETITIONER V/S Smt. Saveetha Kumar Devendra And Another....RESPONDENT WITH INTERIM APPLICATION NO. 19067 OF 2022 In Appeal from Order 433 OF 2021 Namrata Jaiprakash Tiwari ....PETITIONER V/S Smt. Saveetha Kumar Devendra And Another....RESPONDENT Page 1/2 ::: Uploaded on - 20/10/2022 ::: Downloaded on - 20/10/2022 19:49:49 ::: CORAM : HON'BLE SHRI JUSTICE M. S. KARNIK J DATE : 19th October, 2022 P.C. :
Balance Daily Board cannot be taken up today on account of paucity of time. Stand over to 09/11/2022 . Ad-interim relief or interim relief, if any, granted earlier will continue to operate till next date.
( FOR REGISTRAR JUDICIAL - I ) Page 2/2 ::: Uploaded on - 20/10/2022 ::: Downloaded on - 20/10/2022 19:49:49 :::