Rajkumar Ganesh Sharma vs Seeta Umesh Sharma And Anr
2021 Latest Caselaw 16393 Bom

                                                                          15. WP-3075-2021.doc

BDP-SPS-TAC




                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
 BHARAT
 DASHARATH
 PANDIT




                                       CIVIL APPELLATE JURISDICTION
 Digitally signed
 by BHARAT
 DASHARATH
 PANDIT
 Date: 2021.11.26
 14:21:37 +0530



                                         WRIT PETITION NO. 3075 OF 2021

                     RAJKUMAR GANESH SHARMA                         .... Petitioner
                         V/s
                    SEETA UMESH SHARMA AND ANR                      .....Respondents

                    Mr. Abhay Anturkar a/w Mr. Vaibhav Kulkarni a/w Harshwardhan
                    Suryawanshi i/b Rushikesh Patil for the Petitioner.
                    Mr. Shashipal Shankar APP for the Respondents.

                                        CORAM: NITIN W. SAMBRE, J.

                                         DATE:    NOVEMBER 25, 2021
                    P.C.:-

                    1]       Contention of the Petitioner is, property in question was

purchased by the Petitioner from his independent sources. He would like to place on record an affidavit to substantiate the same. Apart from above, reliance is placed on the observations in paras 125 and 126 of the judgment of the Apex Court in the matter between Rajnesh vs. Neha and Another reported in (2021) 2 SCC 324. In that view of the matter, liberty to place on record such affidavit along with documents.

                    2]       Stand over to 28/1/2022.
                    3]       Needless to clarify that this Court has not stayed the orders of
                    court below or execution orders.



                                                         ( NITIN W. SAMBRE, J. )