Bombay High Court
Shri. Milind Anil Hoble vs Mrs. Sweta Milind Hoble Nee Sweta ... on 24 January, 2020
Author: Nitin W. Sambre
Bench: Nitin W. Sambre
(16) WP-462-2020.doc
BDP-SPS
Bharat
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
D.
Pandit
Digitally signed
CIVIL APPELLATE JURISDICTION
by Bharat D.
Pandit
Date:
2020.01.29
16:42:35 +0530
WRIT PETITION NO.462 OF 2020
Shri Milind Anil Hoble .... Petitioner.
V/s
Mrs. Sweta Milind Hoble
Nee Sweta Somnath Shirodkar .... Respondent.
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Mr. Surendra Desai, Senior Counsel i/b Shirin V. Naik for the
Petitioner.
Mr. Manoj Pandit a/w Shraddha Bane for the Respondent.
----
CORAM: NITIN W. SAMBRE, J.
DATE: JANUARY 24, 2020
P.C.:-
1] After having heard the respective Counsel for some time, Petition can be conveniently disposed of by recording undertaking of the Petitioner made by learned Senior Counsel on instructions from the Petitioner who is present in Court that he shall clear all arrears pursuant to the order impugned by 7/2/2020 and shall continue to deposit the said amount till application for interim maintenance is heard and disposed of.
2] With the above observations, Petition stands disposed of. 1/2
(16) WP-462-2020.doc 3] Since parties have completed their pleadings, this Court expects the Court below to decide the application for interim maintenance including that of the objections raised to the maintainability, expeditiously.
( NITIN W. SAMBRE, J. ) 2/2