Deepak Bhaurao Gondhule vs Prachi Deepak Gondhule
2016 Latest Caselaw 6351 Bom

                                                                                        wp5978.16




                                                                                                
                                                   1




                                                                        
          IN THE HIGH COURT OF JUDICATURE AT BOMBAY, 
                     NAGPUR BENCH, NAGPUR




                                                                       
                           WRIT PETITION NO.5978 OF 2016
    Deepak Bhaurao Gondhule,
    Aged about 37 years,




                                                         
    Occupation Service,
    87, R/o Gharoba Maidan, Post Bagadganj,
                                       
    Nagpur.                                                                  ..... Petitioner.

                                             ::  VERSUS  ::
                                      
    Prachi Deepak Gondhule,
    Aged about 28 years,
    Occupation Service,
    R/o C/o Amarnath Balaji Narnaware, 
             


    192, Kukde Layout, Nagpur.                                  ..... Respondent.
          



    =======================================
                  Shri H.S. Chitaley, counsel for the petitioner.
                  Shri Sudhir Malode, counsel for the respondent.
    =======================================





                                        CORAM          :  R.K. DESHPANDE, J.

                                        DATED          :  OCTOBER 25, 2016.





    O R A L  J U D G M E N T

Heard finally by consent of learned counsel Shri H.S.

Chitaley for the petitioner and learned counsel Shri Sudhir Malode for

.....2/-

wp5978.16

the respondent.

2. Learned counsel Shri H.S. Chitaley, upon instructions,

submits that "Bhavans Bhagwandas Purohit Vidya Mandir"

Shrikrishna Nagar, Wathoda, Nagpur has given no objection for

admitting the daughter Mrunmayee in K.G.-I. He submits that all

dues of "Bhavans Bhagwandas Purohit Vidya Mandir", Shrikrishna

Nagar, Wathoda, Nagpur in respect of admission of the daughter

Mrunmayee shall be cleared by the petitioner. He further makes a

statement that all arrangements required by the daughter for

conveyance to school, to-and-fro shall be made by the petitioner and

the expenses required for that shall also be incurred. The petitioner

further undertakes to clear all dues of autorickshaw in respect of the

present school.

3. In view of above, the respondent has no objection for

admitting the daughter in "Bhavans Bhagwandas Purohit Mandir",

Shrikrishna Nagar, Wathoda, Nagpur. In case, if any dues are claimed

.....3/-

wp5978.16

by the present school, the same shall also be paid by the petitioner on

such demand being made by the school.

4. In view of above, the daughter shall be admitted in

"Bhavans Bhagwandas Purohit Mandir", Shrikrishna Nagar, Wathoda,

Nagpur.

The writ petition is thus disposed of.

JUDGE

!! BRW !!

.....4/-

wp5978.16

C E R T I F I C A T E

I certify that this Order/Judgment uploaded is a true and

correct copy of original signed Order.

Uploaded by : Bhushan R.Wankhede. Uploaded on :- 27/10/2016

(Personal Assistant)

...../-