Sashanka W/O Prakash Naidu ... vs Prakash S/O Balkrishna Naidu
2022 Latest Caselaw 7614 Bom

                                                   1                                CP176-22.odt


             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       NAGPUR BENCH, NAGPUR
            CONTEMPT PETITION NO. 176/2022 IN F.C.A. NO. 12/2020
(SASHANKA DIV./O PRAKASH NAIDU THR. POA REENA RAMESH KAYDALWAR VERSUS PRAKASH
                                BALKRISHNA NAIDU)
  Office Notes, Office Memoranda of Coram,
  appearances, Court's orders of directions                   Court's or Judge's order
  and Registrar's orders.
          Shri A.H. Matetwar, counsel for the petitioner.
          Shri V.V. Bhangde, counsel for the respondent.

          CORAM : A. S. CHANDURKAR AND URMILA JOSHI-PHALKE, JJ.

DATE : AUGUST 03, 2022.

The learned counsel for the respondent seeks time to file reply. Time granted.

In the meanwhile, the direction contained vide Clause (iv) of the judgment shall be attempted to be implemented by both the parties.

(URMILA JOSHI-PHALKE, J.) (A. S. CHANDURKAR, J.)

APTE

Signed By: Digitally signed byROHIT DATTATRAYA APTE Signing Date:03.08.2022 15:43