T V Venkatasubramanyan vs Priti W/O T V Venkatasubramanyan
2022 Latest Caselaw 1100 Bom

                                                                                                       (1)                                                  2.appr.333.2019

                                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                   NAGPUR BENCH : NAGPUR
                                      CRIMINAL APPLICATION (APPR) NO.333 OF 2019
                                                          IN
                                    CRIMINAL REVISION APPLICATION --------------- OF 2019
                                T. V. Venkatasubramanyan Vs. Priti w/o T. V. Venkatasubramanyan
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           Office Notes, Office Memoranda of Coram,                                                                       Court's or Judge's orders
           appearances, Court's orders of directions
           and Registrar's orders
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                        Mr. R. S. Kurekar, Advocate for applicant.
                        Mr. C. B. Dharmadhikari, Advocate for non-applicant.

                                                                                        CORAM :                     AVINASH G. GHAROTE, J.

                                                                                        DATE  :                     31/01/2022

                                                                                        Hearing                 was           conducted                   through                Video

Conferencing and the learned Counsel agreed that the audio and visual quality was proper.

Criminal Application No.333 of 2019 seeks to condone the delay of 52 days in filing of the criminal revision against the judgment and order dated 05.04.2019 passed by the Family Court, Nagpur, whereby maintenance has been granted to the wife. Though the application is opposed by Mr. Dharmadhikari, learned counsel for the non-applicant, considering the quantum of delay and the reasons given, the same is condoned.

The application is allowed.

Office to register the revision and list for admission.

CRIMINAL REVISION APPLICATION --------------- OF 2019 List the matter in the next week.

Digitally signed byANANT R SARKATE Signing Date:31.01.2022 16:06 JUDGE Sarkate