Bombay High Court
Jignesh Bhupendra Kumar Shah vs Nehal Jignesh Shah And Anr on 26 September, 2019
Author: Bharati Dangre
Bench: Bharati Dangre
1/2 20 WP 4605-17.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
WRIT PETITION NO. 4605 OF 2017
Jignesh Bhupendra Kumar Shah .. Petitioner
Versus
Nehal Jignesh Shah and ors .. Respondents
...
None for the petitioner.
Dr.Vipan B. Kumar for respondent no.1.
Mr.Ajay Patil, APP for the State.
CORAM: SMT.BHARATI DANGRE, J.
DATED : 26th SEPTEMBER, 2019 P.C:-
1 The matter was referred for mediation and by order dated 7th August 2018, this Court has recorded that the mediation report is received and it reveals that the mediation was not successful. After the said report was received, the matter was listed on 28th August 2018 when it was adjourned to October 2018. Thereafter, it is listed on board almost after an year has passed. After the mediation has failed, counsel for the petitioner or the petitioner has not put any appearance.
2 Learned counsel for the respondent has already raised an objection about the maintainability of the petition and also submit that the petitioner is in arrears of approximately Tilak ::: Uploaded on - 27/09/2019 ::: Downloaded on - 28/09/2019 00:32:22 ::: 2/2 20 WP 4605-17.doc Rs.7 lakhs as directed to be paid by the Family Court and he is also in breach of the orders passed by the Family Court.
3 In such circumstances, by way of indulgence, the matter is directed to be listed on 10th October 2019.
4 If the petitioner or his counsel does not put an appearance on the said date, this Court would be constrained to dismiss the matter on account of non-compliance of the conditions imposed by the Family Court.
5 Stand over to 10th October 2019.
SMT. BHARATI DANGRE, J Tilak ::: Uploaded on - 27/09/2019 ::: Downloaded on - 28/09/2019 00:32:22 :::