Citation : 2022 Latest Caselaw 5599 Bom
Judgement Date : 20 June, 2022
(1) 34.revn.33.2022
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
CRIMINAL REVISION APPLICATION NO.33 OF 2022
Gajendra s/o Govindrao Waikar
Vs.
Mrs. Laxmi w/o Gajendra Waikar
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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. Gajendra G. Waikar, applicant - in person.
CORAM : AVINASH G. GHAROTE, J.
DATE : 20/06/2022
Mr. Waikar, party in person, by inviting my attention to para 64 of the impugned judgment dated 29.12.2020 (pg. 111) submits that the employment of the respondent wife as a Lab Technician and so also her salary of Rs.11,000/- stands, admitted as against which, the fact that the applicant was not having the job has also come on record, and therefore, it was not permissible for the learned Family Court to enter into a guess work and hold that the salary of the applicant could be between Rs.30,000/- to Rs.40,000/- per month (para 65 pg. 111), considering which, issue notice to the non-applicant for final disposal at the admission stage.
Mr. Amol Hunge, learned counsel appears for the non-applicant and waives notice.
Mr. Waikar, party in person is directed to supply the copy of the revision to Mr. Hunge, learned (2) 34.revn.33.2022
counsel for the non-applicant, during the course of the day.
List the matter on 11.7.2022.
JUDGE Sarkate
Digitally signed byANANT R SARKATE Signing Date:20.06.2022 19:55
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