Chetan Krishna Shetty vs Seema Chetan Shetty And Ors
2021 Latest Caselaw 14952 Bom

                   sat                                                                       19, wp 6650-2021



                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                             CIVIL APPELLATE JURISDICTION

                                            WRIT PETITION NO. 6650 OF 2021

                         Mr.Chetan Krishna Shetty                                    ...Petitioner
                               vs.
                         Mrs.Seema Chetan Shetty                                     ...Respondent

                         Ms.Jeenal Upadhyay i/b. Rajesh Patil for Petitioner.
                         Ms.Rushda Patel for Respondent No.1.
                         Ms.Hemal Ganara for Respondent Nos.2 to 4.

                                                             CORAM : BHARATI DANGRE, J.

DATED : 12 OCTOBER 2021

P.C. :

1. On the notice, the Respondent No.1 is represented by Ms.Rushda Patel and Respondent Nos.2 to 4 by Ms.Hemal Ganara. As far as Respondent Nos.5 an 6 are concerned, they are the parents of the present Petitioner and therefore, no notice is necessary for them.

2. Limited point, which arises in the writ petition, is whether the learned Judge was justified in deferring the hearing of the application on the ground that the plaintiff not paid full court fees. Since there are judgments of this court covering the issue, the parties agree that they shall finally argue the writ petition at the stage of admission itself.

3. Re-notify for 26 November 2021.

(SMT. BHARATI DANGRE, J.)

Digitally signed by SANSKRUTI A SANSKRUTI THAKUR A THAKUR Date:

2021.10.14 14:24:06 +0530