Bombay High Court
Shashi Leekha S/O. Shubhash Chander ... vs Sheila Shashi Leekha on 23 July, 2012
Bench: A.M. Khanwilkar, N.M. Jamdar
vss
fca.88.2012-stay.sxw
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
FAMILY COURT APPEAL NO.88 OF 2011
WITH
CIVIL APPLICATION NO.217 OF 2011
Shashi Leekha S/o. Shubhash Chander Leekha ...Appellant
V/s.
Sheila Shashi Leekha ...Respondent
Mr.Uday Warunjikar with Mr.Amit Gupta for the Appellant
Mr.Vikramadiya Deshmukh with Mr.Sushant Chavan i/by
Ms.Mrunalini Deshmukh and Ms.Kavita Brid for the Respondent
CORAM: A.M. KHANWILKAR &
N.M. JAMDAR, JJ.
DATE: JULY 23, 2012 P.C.:
After the judgment was pronounced, Counsel for the Appellant requested us to continue the interim arrangement which was obtaining during the pendency of the Appeal. This prayer, however, is opposed by the Counsel for the Respondent. In the interest of justice, we deem it appropriate to continue the interim arrangement for a period of four weeks from today.
2. Ordered accordingly.
(N.M. JAMDAR, J.) (A.M. KHANWILKAR,J.) 1 of 1 ::: Downloaded on - 09/06/2013 18:50:43 :::