Sau. Asmita Bipin Jadhav vs Bipin Arun Jadhav
2021 Latest Caselaw 10783 Bom

         k                                     1/1                 13 ia 1046.21 in fca st as.doc




                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             CIVIL APPELLATE JURISDICTION

                         INTERIM APPLICATION NO.1046 OF 2021
                                         IN
                     FAMILY COURT APPEAL (STAMP) NO.7093 OF 2021

         SAU. ASMITA BIPIN JADHAV                                    ....PETITIONER
              V/S
         BIPIN ARUN JADHAV                                           ....RESPONDENT
                                                 ...

         Ms. Gunjan Shah for the Petitioner.

                                                 ...
                                             CORAM : A.A. SAYED &
                                                     S.G. DIGE, JJ.

DATE : 10 AUGUST 2021.

P.C.:

1 Learned Counsel for the Petitioner states that the Respondent-

husband has been served through courier.

2 List the Petition on 31 August 2021.

3 Until the next date the impugned judgment and decree dated 18

January 2021 of the Family Court, Pune is stayed to the extent of decree of

divorce. It is expected of the Respondent-husband to pay arrears of the

maintenance to the Petitioner-wife as directed by the Family Court before

the next date.

                 (S.G. DIGE, J.)                           (A.A. SAYED, J.)
katkam
                          Digitally signed
                          by SUDARSHAN
             SUDARSHAN    RAJALINGAM
             RAJALINGAM
             KATKAM
                          KATKAM
                          Date: 2021.08.12

                          17:48:23 +0530