Gajendra S/O Govindrao Waikar vs Laxmi W/O Gajendra Waikar
2022 Latest Caselaw 8608 Bom

    Order                                                                                       2908wp477.22
                                                         1


                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            NAGPUR BENCH, NAGPUR.


                                     CRIMINAL WRIT PETITION NO. 477/2022.
                                             Gajendra Govindrao Waikar.
                                                     -VERSUS-
                                             Mrs.Laxmi Gajendra Waikar.

    Office notes, Office Memoranda of
    Coram, appearances, Court's orders                           Court's or Judge's Orders
    or directions and Registrar's orders.


                                              Petitioner - Inperson.
                                              Shri A. Hunge, Advocate for the Respondent.
                                                                         .....



                                                             CORAM : VINAY JOSHI, J.

DATE : AUGUST 29, 2022.

Learned counsel appearing on behalf of the respondent undertakes to file Vakalatnama.

2. The petitioner/in-person objected to hear the respondent in the proceeding by contending that she has no right to participate in the proceeding. In this regard he has relied on one decision of the Supreme Court, as well as requested for time to site one more judgment.

3. List the matter for further consideration on 08.09.2022.

JUDGE Signed By:RAKESH GANESHLAL DHURIYA Private Secretary High Court of Bombay, at Nagpur Signing Date:29.08.2022 15:53 Rgd.