Mrs. Nirali Piyush Shah vs Mr. Piyush Vinod Shah
2021 Latest Caselaw 2759 Bom

                                                              1-FCA-136-2016.doc


            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    CIVIL APPELLATE JURISDICTION

                    FAMILY COURT APPEAL NO.136 OF 2016

 MR.PIYUSH VINOD SHAH                                  )...APPELLANT

          V/s.

 MRS.NIRALI PIYUSH SHAH                                )...RESPONDENT

                                      WITH

                      CIVIL APPLICATION NO.94 OF 2019
                                     IN
                    FAMILY COURT APPEAL NO.136 OF 2016

 MRS.NIRALI PIYUSH SHAH                                )...APPLICANT
          V/s.
 MR.PIYUSH VINOD SHAH                                  )...RESPONDENT


 Mr. Vivek Sharma for the Appellant.
 Mr.Sharian Mukherji i/b. Mr. Pankaj Bhatt for the Respondent.

                               CORAM    :     R. D. DHANUKA &
                                              V. G. BISHT, JJ.

                               DATE     :     10th FEBRUARY 2021

 P.C. :

1. Both the parties are directed to file affidavit of disclosure of

their respective assets and liabilities as per enclosure (I) annexed

to the judgment dated 4th November, 2020 passed by Hon'ble Apex

Trupti

1-FCA-136-2016.doc

Court in Rajnesh Vs. Neha and Ors., in Criminal Appeal No. 730

of 2020 within four weeks from today and shall serve copy thereof

on each other.

2. Place the matter on board on 31st March, 2021.

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

Trupti