Pravin Bhaurao Darne vs Sau. Hemlata @ Vrushali Pravin ...
2021 Latest Caselaw 15043 Bom

                                                                                                                                           1410wp397 of 2018.odt
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                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         NAGPUR BENCH AT NAGPUR

                                                         WRIT PETITION NO.397/2018

                                                       Pravin Bhaurao Darne
                                                             ...Versus...
                                                Sau. Hemlata @ Vrushali Pravin Darne
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Office Notes, Office Memoranda of Coram,                                                                             Court's or Judge's orders
appearances, Court's orders or directions
and Registrar's orders
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                                                                         Shri U.J. Deshpande, Advocate for petitioner
                                                                         Shri S.Y. Deopujari, Advocate for respondent

                                                                                        CORAM : AVINASH G. GHAROTE, J.

DATE : 14/10/2021

Learned Counsel for the petitioner has filed Pursis, on instructions, based upon an undertaking dated 18/8/2021 placed before the learned Family Court, whereby the petitioner, upon the assurance given that the proceedings before the Family Court shall be finally decided within three months, has agreed to deposit the entire arrears of maintenance @ Rs.4,000/-, as granted by the learned Family Court before the final judgment, in view of which, Shri Deshpande, learned Counsel for the petitioner does not want to press the present petition.

The writ petition is therefore disposed of as not pressed. No order as to costs.

(AVINASH G. GHAROTE, J.) Wadkar