Citation : 2021 Latest Caselaw 1052 Bom
Judgement Date : 15 January, 2021
1 1 revn17.20.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CRIMINAL REVISION APPLICATION NO. 17 OF 2020
Harsh alias Babu Harishkumar s/o Gurumukhdas Sachdev
Vs.
Kavitadevi Wd/o Gurumukhdas Sachdev
_______________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
Shri S.G. Karmarkar, Advocate for applicant.
CORAM : V.M. DESHPANDE, J.
DATE : JANUARY 15, 2021.
Heard Shri S.G. Karmarkar, the learned counsel for the petitioner.
(2) In view of the observations in paragraph No.34 of the judgment dated 15.11.2019 delivered by the learned Judge of the Family Court No.4, Nagpur, the applicant is directed to deposit Rs.2,00,000/- in this Court within a period of 10 days from today.
(3) Put up this matter on 28.01.2021.
JUDGE Wagh
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