Shaikh Mohammad Abdul Jabbar ... vs Syeda Bushra Sk Mohd Abdul Jabbar ...
2022 Latest Caselaw 7354 Bom

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                                                              wp2456.22.odt

         IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                     BENCH AT AURANGABAD

                       WRIT PETITION NO. 2456 OF 2022

Shaikh Mohammad Abdul Jabbar                                 Petitioner

       Versus

Syeda Bushra w/o Sk. Mohd. Abdul Jabbar
& others                                                     Respondents

Mrs. Saie Joshi, Advocate for J. P. Legal Associates for the petitioner.

                                  CORAM : M.G. Sewlikar, J.

                                  DATE    : 28th JULY, 2022.


PER COURT :


1.              Heard.

2. The petitioner was permitted to serve the respondents

privately. Learned counsel for the petitioner has placed on record

affidavit of service along with the track report. It shows that on 18 th

June, 2022, the notices were served on the respondents.

3. Learned counsel for the petitioner submits that the

petitioner is ready to deposit amount of Rs. 40,000/- towards arrears

of maintenance. Arrears of maintenance are close to Rs.1,60,000/-.

wp2456.22.odt

4. In view of this, the judgment and order passed by the

learned Family Court is stayed subject to petitioner depositing

amount of Rs. 60,000/- within a period of three weeks and shall

further continue to deposit Rs. 8,000/- per month till the disposal of

this writ petition, failing which, stay shall stand automatically

vacated. If the amount of Rs. 60,000/- is not deposited within a

period of three weeks, the Registry shall intimate the Family Court

about non-deposit of the amount and vacation of the stay.

( M. G. SEWLIKAR ) Judge

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