Sou.Rajni Amitkumar Sonawane vs Shri.Amitkumar Sonawane
2021 Latest Caselaw 2916 Bom

                                                     10-ia-657-2019.odt



              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           CIVIL APPELLATE JURISDICTION
                     INTERIM APPLICATION NO. 657 OF 2019
                                        IN
                     FAMILY COURT APPEAL NO. 237 OF 2018


Sou. Rajni Amitkumar Sonawane                        ... Applicant/
                                                         (Ori. Respondent)
                 Versus
Shri. Amitkumar Sonawane                             ... Respondent
                                                         (Ori. Petitioner)


Mr. Pravin Dabade, Rahul S. Kate, for the Applicant/Respondent.
None for the Respondent/Appellant.


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

DATE : 12TH FEBRUARY, 2021

PC:

None appeared for the respondent when called.

2 Leave to amend is granted to the applicant to carry out

amendment in the Interim Application No. 657 of 2019. Amendment to

be carried out within two weeks from today. Amended copy of the

interim application shall be filed in the office. Office is directed to issue

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10-ia-657-2019.odt

notice upon the respondents, returnable on 3rd March, 2021.

3 Learned counsel for the applicant states that the respondent has

not impugned the said judgment and decree dated 23/06/2016. In so

far as the directions for payment of maintenance at the rate of Rs.4000/-

each per month towards permanent alimony under Section 25 and 26 of

the Hindu Marriage Act is concerned, he states that his client will file

Execution Application for seeking enforcement of that part of the

judgment and decree dated 23/06/2016.

4       Stand over to 3rd March, 2021.




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




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