Abha W/O Ratnesh Singh And Another vs Ratnesh S/O Virendra Singh
2022 Latest Caselaw 6895 Bom

                                                                                                    (1)                                                  revn145.22




                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      NAGPUR BENCH : NAGPUR

                          CRIMINAL REVISION NO.145/2022
             Abha w/o Ratnesh Singh and anr. .vs. Ratnesh s/o Virendra Singh
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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. C. Dharmadhikari, Advocate for applicants.

                                                             CORAM :                     AVINASH G. GHAROTE, J.

DATE : 19.07.2022

Though a finding is rendered in para 16 of the impugned judgment dated 20.01.2020 by the learned Family Court No.2, Nagpur in Petition No.E-542/2016 that income of non applicant-husband was approximately Rs.7,00,000/- to Rs.10,00,000/-per annum, it is contended that a paltry sum of Rs.7,000/- per month only has been granted to the minor daughter and no maintenance has been granted to the wife on the assumption that since she is educated and has not made any effort for securing a job. Issue notice for final disposal at admission stage, returnable on 05.08.2022.

The applicant shall serve non applicant by all modes which are permissible in law including, e-mail, whatsapp, etc. Hamdast granted.

JUDGE Digitally signed byYOGESH ARVIND KAHALE kahale Signing Date:19.07.2022 18:34