Bombay High Court
Smt. Vibhavari Bhushan Chavan Nee. ... vs Mr. Bhushan Harishchandra Chavan on 15 March, 2019
Author: Sarang V. Kotwal
Bench: Akil Kureshi, Sarang V. Kotwal
Priya Soparkar 1 3 cp 410-18-c
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CONTEMPT PETITION NO.410 OF 2018
IN
FAMILY COURT APPEAL NO.174 OF 2017
IN
PETITION NO.A.2947 OF 2014
Smt. Vibhavari Bhushan Chavan
Nee Anita Aba Shelar ... Applicant
V/s.
Mr.Bhushan Harishchandra Chavan ... Respondent
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Ms.Bhagyashri Gawas with Mr.I.S.Patole for the Applicant.
Mr.D.K.Pradhan for the Respondent.
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CORAM : AKIL KURESHI AND
SARANG V. KOTWAL, JJ.
DATE : MARCH 15, 2019.
P.C.:-
1. Under an interim order dated 18th December, 2017 the respondent-husband is directed to pay Rs.3,000/- by way of maintenance to the wife per month pending the appeal. The case of the applicant is that the respondent-husband has arrears of merely Rs.16,000/- of maintenance pursuant to this order.
Advocate for the husband stated that according to his instructions ::: Uploaded on - 15/03/2019 ::: Downloaded on - 16/03/2019 06:07:35 ::: Priya Soparkar 2 3 cp 410-18-c the arrears are around Rs.10,000/-.
2. Advocate for the applicant to provide her calculation of the arrears to the Advocate for the respondent within one week from today upon which the respondent to file reply clarifying the arrears position and stating within what reasonable time such arrears would be cleared.
3. Stand over to 27th March, 2019.
(SARANG V.KOTWAL,J.) (AKIL KURESHI,J.) ....
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