Radhesham @ Ravindra Sahebrao ... vs Rukhmini @ Ratnamala Radhesham ...
2022 Latest Caselaw 11978 Bom

Citation : 2022 Latest Caselaw 11978 Bom
Judgement Date : 22 November, 2022

Bombay High Court

Radhesham @ Ravindra Sahebrao ... vs Rukhmini @ Ratnamala Radhesham ... on 22 November, 2022

Bench: G. A. Sanap

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            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      NAGPUR BENCH, NAGPUR.

            CRIMINAL APPLICATION (APL) NO. 1240 OF 2022

                Radhesham @ Ravindra Sahebrao Mandwe
                                (Vs.)
               Rukhmini @ Ratnamala Radhesham Mandwe

____________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions             Court's or Judge's
orders.
and Registrar's Orders.
                      Shri Tejas Deshpande, Advocate for the applicant.
                      Ms Deepali Sapkal, Advocate, for the non-applicant.


                    CORAM : G.A. SANAP, J.

DATE : 22.11.2022.

Learned Advocate for the non-applicant seeks time to file the reply to oppose the prayer for stay to the impugned judgment and order.

2. Two weeks' time is granted.

3. Learned advocate for the applicant submits that vide order dated 14.09.2022 stay was granted to the impugned judgment and order on accepting his undertaking that he would deposit an amount of Rs.1 Lakh in this Court on or before 6.10.2022. Learned Advocate submits that for some reason or other, the 28 apl 1240.22.odt..odt

amount could not be deposited. Learned Advocate submits that two demand drafts of Rs.50,000/- each are ready with him and he would deposit the same in the office if he is permitted to deposit the same by this Court.

4. In my view, the deposit of amount of Rs.1 lakh would be in the interest of non-applicant.

5. Accordingly, the prayer made for granting permission to deposit two demand drafts of Rs.50,000/- each is allowed.

6. The demand drafts be deposited in this Court on or before 24.11.2022.

7. In the meantime, till filing of the reply, the stay to the impugned judgment and order to continue.

8. Stand over after two weeks.

JUDGE

manisha

Signed By:MANISHA ALOK SHEWALE

Signing Date:23.11.2022 10:52