Shrikrushna S/O Asaramji ... vs Pushpa W/O Shrikrushna Revaskar
2021 Latest Caselaw 318 Bom

                                                            1                                3.WP.NO.504-2020.odt




                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           NAGPUR BENCH AT NAGPUR

                   CRIMINAL WRIT PETITION NO. 504 OF 2020
                        ( Shrikrushna S/o Asaramji Revaskar & Ors.
                                           Vs.
                            Pushpa W/o Shrikrushna Revaskar )

Office Notes, Office Memoranda                           Court's or Judge's orders
of Coram, Appearances, Court's
orders     or     directions and
Registrar's orders


                                   Shri A.M. Tirukh, Advocate for the petitioners.

                                   CORAM:          MRS. SWAPNA JOSHI, J.

                                   DATED :         06th JANUARY, 2021.

                                                   Heard.

2. By this petition, petitioners have challenged the judgment and order dated 26.11.2019 passed by the learned Additional Sessions Judge, Akola in Criminal Appeal No.38/2017, whereby the learned Sessions Judge enhanced the maintenance amount granted to the respondent-wife.

3. As such, issue notice to the respondent, returnable after three weeks.

4. Place the matter on board after three weeks along with Criminal Writ Petition No. 424/2020.

(MRS. SWAPNA JOSHI, J.)

SD. Bhimte