Raju Purushottam Satpute And 3 ... vs Sushma Raju Satpute And Another
2021 Latest Caselaw 9731 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 Satpute 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 respondents.


                                                CORAM : MANISH PITALE, J.

                                                DATE           : 26.07.2021

                                          Hearing           was        conducted             through          video

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

2. The learned counsel for the petitioners, on instructions, seeks permission to withdraw the writ petition insofar as petitioner No.1 (husband) is concerned. He desires to press the present writ petition for petitioner Nos.2, 3 and 4.

3. Hence, the writ petition is dismissed as withdrawn insofar as petitioner No.1 (husband) is concerned. Since directions given in the impugned judgment and order about payment of amounts is against petitioner No.1, the respondents shall be at liberty to have the order executed in accordance with law.

4. The learned counsel for the respondents informs this Court that execution proceedings are already

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7-wp323.20.odt

initiated, which are allegedly being delayed at the behest of petitioner No.1 (husband). This allegation is denied by the learned counsel for the petitioners.

5. Be that as it may, the concerned Court shall expeditiously take up and decide the execution proceedings initiated by the respondents considering the respondents have been granted financial benefits by the directions given in the impugned order.

6. Hence, this petition shall be listed in the week commencing 2nd August, 2021 to consider the contentions sought to be raised on behalf of petitioner Nos.2, 3 and 4.

JUDGE

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