Sachin Vishwanath Bagade Thr Gpa ... vs Mrs. Bhumika W/O Sachin Bagade
2022 Latest Caselaw 50 Bom

                                      1                 72-FCA.49-21+1.odt

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                   72 FAMILY COURT APPEAL NO.49 OF 2021
                    WITH CA/13881/2021 IN FCA/49/2021

             SACHIN VISHWANATH BAGADE THR GPA PUSHPA
                        VISHWANATH BAGADE
                             VERSUS
                 MRS. BHUMIKA W/O SACHIN BAGADE

                                       ...
                  Advocate for Appellant : Mr. Joshi Milind M.
                                      ...

                               CORAM : A. S. GADKARI, AND
                                       S. G. MEHARE, JJ.

                               DATE    : 03.01.2022

     PER COURT :-


     1.      Heard. Admit.

In Civil Application No.13881 of 2021

2. Para No.3 of operative part of impugned judgment and

order dated 01.09.2021 amounts to money decree.

In view thereof and as per Order 41 Rule 1(3) of Civil

Procedure Code, the appellant is directed to deposit 50 % of

the said amount in the Registry of this Court, on or before

05.02.2022.

2 72-FCA.49-21+1.odt

3. Stand over to 07.02.2022.

To be placed under the caption of "reporting

compliance".

4. Till the next date, ad-interim relief in terms of prayer

clause "B".

5. Call for Record and Proceeding.

(S. G. MEHARE, J.) (A. S. GADKARI, J.)

...

vmk/-