Sau. Kalyani Kapil Jambhule vs Kapil Haridas Jambhule
2021 Latest Caselaw 913 Bom

                                                                                                                                           revn20.20 3
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                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                                      NAGPUR BENCH, NAGPUR

                                CRIMINAL REVISION APPLICATION NO.20/2020
                                         Sau.Kalyani Kapil Jambhule
                                                    ..vs..
                                           Kapil Haridas Jambhule

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Office Notes, Office Memoranda of Coram, appearances, Court orders or directions Court's or Judge's Order and Registrar's orders ...................................................................................................................................................................

Shri D.V.Mahajan, Counsel for the Applicant.

                                                           CORAM                    : V.M.DESHPANDE J.
                                                           DATED                    : JANUARY 14, 2021.

1. Heard learned counsel Shri D.V.Mahajan for the applicant.

2. Learned Magistrate granted maintenance in favour of the applicant and her two children to the tune of Rs.10,000/- per month from the date of judgment.

3. The non-applicant/husband filed a criminal appeal before learned Additional Sessions Judge and learned Additional Sessions Judge on 22.8.2019 reversed the same.

4. Learned counsel for the applicant submits that in view of the said judgment, now the applicant and her two children are not receiving any amount of maintenance.

5. Issue Notice of final disposal to the non-applicant, returnable on 11.2.2021.

JUDGE !! BRW !!

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