Raju Purushottam Satpute And 3 ... vs Sushma Raju Satpute And Another
2021 Latest Caselaw 9083 Bom

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                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           NAGPUR BENCH, NAGPUR.
                             CRI. WRIT PETN. NO. 323 OF 2020
                             Raju Purushottam Satpute and others
                                            -Vs.-
                               Sushma Raju Stapute and another
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Office notes, Office Memoranda of
Coram, appearances, Court's orders                                   Court's or Judge's Orders.
or directions and Registrar's orders.
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                                       Mr.A.A.Dhawas, counsel for the petitioners.
                                       Mr.S.O.Ahmed, counsel for the respondents.



                                                CORAM : MANISH PITALE, J.

                                                DATE           : 12.07.2021

                                          Hearing           was        conducted             through          video

conferencing and the learned counsel agreed that the audio and visual quality was proper.

2. Upon hearing the learned counsel for the rival parties, this Court has noticed that in the present writ petition there is no interim order operating in favour of the petitioners. Yet, other than depositing an amount of only Rs.1,00,000/- in this Court, despite there being no interim order, the petitioner No.1 has not paid any amount to the respondents herein. The impugned order shows that the amount of compensation payable to the respondents was enhanced to Rs.10,000/- per month and it was to be paid from 20/10/2015.

3. The learned counsel for the respondents submits that the petitioner No.1 has not paid any amount towards the enhanced compensation. There was also a direction to pay compensation of Rs.2,00,000/- to the

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respondent No.1, out of which an amount of only Rs.1,00,000/- has been deposited by the petitioner No.1.

4. In these circumstances, the learned counsel for the petitioners was asked as to why no amounts have been deposited till date in terms of the impugned judgment and order. The learned counsel for the petitioners sought time to take instructions. Since this petition stood listed for hearing today, the learned counsel for the petitioners was expected to take instructions in this regard.

5. Be that as it may, the learned counsel for the petitioners shall take instructions on making a positive statement as to the manner in which arrears payable to the respondents shall be deposited by the petitioner No.1 and the reasonable time within which it shall be done and also instructions regarding payment of maintenance amount during the pendency of the present writ petition.

6. List this petition on 20/07/2021 for further consideration.

JUDGE

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