Bombay High Court
Nikhil Ashok Jadhav vs Sonal Nikhil Jadhav on 27 October, 2021
Author: Nitin W. Sambre
Bench: Nitin W. Sambre
Dusane 1/2 19 IA 2815.21 in WP 6832.19.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BHALCHANDRA
CIVIL APPELLATE JURISDICTION
GOPAL
DUSANE
Digitally signed by INTERIM APPLICATION NO.2815 OF 2021
BHALCHANDRA
GOPAL DUSANE
Date: 2021.10.27
IN
19:16:04 +0530
WRIT PETITION NO.6832 OF 2019
Sonal Nikhil Jadhav .... Applicant
In the matter between :
Nikhil Ashok Jadhav .... Petitioner
Vs.
Sonal Nikhil Jadhav & the State .... Respondents
Mr. Vaibhav R. Gargade for original Respondent / Applicant in IA.
Mr. Mahesh V. Rawool for Original Petitioner.
Coram : NITIN W. SAMBRE, J.
Date : 27TH OCTOBER, 2021 P.C.:
1. Heard.
2. Interim Application stands disposed of.
3. The Respondent-wife is permitted to withdraw the amount of maintenance deposited by the Petitioner in this Court.
Dusane 2/2 19 IA 2815.21 in WP 6832.19.doc In W.P. 6832 of 2019 :
4. The order of award of maintenance is under challenge.
5. Counsel for the Petitioner seeks time to prepare the matter.
Accordingly adjourned to 5th January, 2022. However, it is clarified that the Petitioner shall continue to deposit the amount of arrears of maintenance at the rate of 50% amount awarded vide impugned order.
6. Let aforesaid amount be deposited before 5 th of each English calendar month.
( NITIN W. SAMBRE, J. )