Swati Deepak Jogdand vs Deepak Bhaskarrao Jagdand
2021 Latest Caselaw 9818 Bom

                                                                  905-ca-11564-2018.odt


                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           BENCH AT AURANGABAD

                     905 CIVIL APPLICATION NO.11564 OF 2018
                                 IN SA/568/2010
                       WITH CA/12243/2010 IN SA/568/2010

                         SWATI DEEPAK JOGDAND
                                  VERSUS
                     DEEPAK BHASKARRAO JAGDAND
                                      ...
                Advocate for Applicants : Mr. Manale Satish S
       Advocate for Respondent : Mr. R. S. Sarvadnya & Mr. N. S Tekale
                                      ...
                                    CORAM        : SMT. VIBHA KANKANWADI, J.

                                    DATE         : 27.07.2021
ORDER :-

.         It appears that by order dated 15.07.2021, learned Advocate for

applicant was directed to serve the copy of the praecipe intimating the

next date i.e. today's date to the learned Advocate for the respondent.

Accordingly, learned Advocate for the applicant had complied. In the

morning session, learned Advocate Mr. Sarvadnya was present through

video conferencing, however, there was technical problem on his end.

The matter was kept back and it is again taken about 1.15 p.m, till then

learned Advocate Mr. Sarvadnya had not logged in and, therefore, this

Court is constrained to pass the order.

2. Present application has been filed for interim maintenance and

affidavit has been filed on behalf of the applicant in support of the

905-ca-11564-2018.odt

application, however, it appears that the respondent has not yet filed the

affidavit. As a last and only chance, respondent may file say/affidavit in

pursuant to the judgment of the Hon'ble Apex Court on or before

06.08.2021. The said time will not be extended anymore.

3. Place the matter for further consideration on 09.08.2021

and if the learned Advocate for the respondent remains absent, the

matter would be heard in absence of the learned Advocate for the

respondent.

[SMT. VIBHA KANKANWADI, J.]

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