Bombay High Court
Shyam Dilip Shende vs Bharati Shyam Shende on 25 July, 2023
Author: G.A. Sanap
Bench: G. A. Sanap
1 8 appr 246.23.odt..odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CRIMINAL REVISION APPLICATION (APPR) NO. 246 OF 2023 IN
CRIMINAL REVISION APPLICATION STAMP NO.6010 OF 2023
Shyam s/o Dilip Shende
.Vs.
Smt. Bharati w/o Shyam Shende and another
_______________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
Mr Varun Katariya, Advocate for the applicant.
CORAM : G.A. SANAP, J.
DATE : 25.07.2023 Heard.
2. Issue notice to the non-applicants, returnable within four weeks.
3. In-charge of the concerned Police Station shall ensure service of notice to the non-applicants.
CRIMINAL REVISION APPLN. St. NO.6010 2023
1. In the meantime, subject to deposit of 70% of arrears as on date, there shall be stay to the execution of the impugned judgment and order dated 09.11.2012 passed by learned Family Court No.4, Nagpur below Exh. 28 in Petition No. E- 596/2018.
2. It is made clear that for the future, the applicant shall continue to deposit the maintenance as ordered by the Family Court. The arrears be deposited within 15 days from today.
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