Shri. Dilip Namdeo Gaikwad vs Sou. Chayya Dilip Gaikwad @ Sou. ...
2021 Latest Caselaw 2548 Bom

                                                    11-FCA-01-2019.odt

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           CIVIL APPELLATE JURISDICTION
                     FAMILY COURT APPEAL NO. 01 OF 2020
                                   WITH
                    INTERIM APPLICATION NO. 2223 OF 2019


Shri. Dilip Namdeo Gaikwad                     ... Appellant/ Applicant.
             Versus
Sou. Chayya Dilip Gaikwad @
Sou. Chayya Dattatray Kamle                    ... Respondent


Ms. Kavita P. Shinde & Mr. Ashok B. Tajane, for the Appellant/ Applicant.
None for the Respondent.
                              CORAM : R. D. DHANUKA &
                                      V. G. BISHT, JJ.

DATE : 8TH FEBRUARY, 2021

PC:

Learned counsel for the appellant states that her client has not complied with the orders dated 13/03/2020 and also dated 18/01/2021 passed by this Court by depositing the sum of Rs.13,000/- as awarded by the Family Court , Solapur by impugned Judgment dated 26/06/2019.

2 The appellant is directed to comply with the said order within two weeks from today failing which this Court would be constrained to initiate action against the appellant under the provisions of the Contempt of Court Act,1971.

3 Place the matter on board for "Direction" on 24th February, 2021.

           (V. G. BISHT, J.)                   ( R. D. DHANUKA, J.)

Rekha Patil                                                                 1/1