Bombay High Court
Mr. Dharmesh Vasantrai Shah vs Miss Renuka Prakash Tiwari on 8 February, 2019
Author: R. G. Ketkar
Bench: Rajesh G. Ketkar
WPST4252_19.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION (ST.) NO.4252 OF 2019
(Dharmesh Shah Vs. Renuka Prakash Tiwari)
Office Notes, Office Court's or Judge's orders
Memoranda of Coram,
appearances,Court's
orders, or directions,
and Registrar's Orders
Mr. Abhishek M. Pungliya for Petitioner.
CORAM : R. G. KETKAR, J.
DATE : 8TH FEBRUARY, 2019 P.C.:
Not on Board. At the request of Mr. Pungliya, learned Counsel for the petitioner, taken up in the production Board.
2. Mr. Pungliya submitted that by order dated 24.01.2019, the learned Judge, Family Court No.2, Pune rejected application exhibit-9 taken out by the petitioner in P.D.No.22 of 2018. The petitioner took out application exhibit-21 on 19.12.2018 for stay of the order below exhibit-9 and continuation of the ad-interim status-quo order passed below exhibits-9 and 21. By order dated 24.01.2019, the learned trial Judge continued the status- quo orders passed on exhibits-9 and 21 till 11.02.2019. He, therefore, got the papers produced for continuation of the protection. He states that no caveat is filed on behalf of the respondent.
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3. List the Petition for 'admission' on 21.02.2019. Till next date, status-quo granted by the learned trial Judge on 24.01.2019 below exhibits-9 and 21 shall remain in force.
4. All parties to act upon the authenticated copy of this order.
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