Rohan Khushal Labde Through ... vs Minal Rohan Labde And Anr
2022 Latest Caselaw 13158 Bom

                                                               19-wp-4454-2022.doc


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            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  CRIMINAL APPELLATE JURISDICTION

                        WRIT PETITION NO. 4454 OF 2022

 Rohan Khushal Labde                             ... Petitioner
           V/s.
 Minal Rohan Labde and Anr                       ... Respondent


 Mr. Girish Badgujar for the petitioner.
 Mr. A.M. Savagave for the respondent No.1
 Mr. A.R. Patil, APP for the State.


                                 CORAM     : AMIT BORKAR, J.

                                 DATED     : DECEMBER 16, 2022
 P.C.:

1. Learned Advocate for the petitioner states that the petitioner is ready to file affidavit as per paragraph 72 of the Judgment of the Apex Court in Rajnesh V. Neha reported in (2021) 2 SCC 324 within Two (2) weeks from today.

2. In that view of the matter, stand over to 13th January, 2023.

3. The learned Trial Court to consider the affidavit as required by the Judgment in the case of Rajnesh V. Neha reported in (2021) 2 SCC 324.

(AMIT BORKAR, J.)