Satish Fatehchand Kamdar vs State Of Maharashtra And 4 Ors
2022 Latest Caselaw 12356 Bom

                       (45)-WPL-24251-21 & 25822-22.doc.


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   ORDINARY ORIGINAL CIVIL JURISDICTION
          Digitally
          signed by
          BALAJI
BALAJI    GOVINDRAO
GOVINDRAO PANCHAL
PANCHAL   Date:
                                    WRIT PETITION (L) NO.24251 OF 2021
          2022.11.30
          17:09:24
          +0530                                   WITH
                                 INTERIM APPLICATION (L) NO.35565 OF 2022
                                                  WITH
                                 INTERIM APPLICATION (L) NO.26092 OF 2022

                       Satish Fatehchand Kamdar                          ..Petitioner
                             Versus
                       State of Maharashtra & Ors.                       ..Respondents

                                                   WITH
                                     WRIT PETITION (L) NO.25822 OF 2022

                       Nandini Sanjay Kamdar                             ..Petitioner
                             Versus
                       Satish Fatehchand Kamdar & Ors.                   ..Respondents

                       Mr. Adenwala Shakeel, for the Petitioner in WPL No.24251/2021 &
                       for Respondent No.1 in WPL No.25822/2022.
                       Mr. Rohan Cama i/by Sapna Rachure, for the Petitioner in WPL
                       No.25822/2022 & for Respondent No.3 in WPL No.24251/2021.
                       Uma Palsuledesai, AGP for the Respondent/State in WPL
                       No.24251/2021 & in WPL No.25822/2022.
                       Mrs. Seema Sarnaik i/by Onkar Warange, for Respondent Nos.4 & 5
                       in WPL No.24251/2021.

                                                 CORAM : NITIN W. SAMBRE, J.

DATE : 29th NOVEMBER, 2022

P.C.

1. Heard.

BGP. 1 of 2 (45)-WPL-24251-21 & 25822-22.doc.

2. Rule.

3. Counsel for respondent No.1 waives service.

4. In view of provisions of Sub-Section (a) and Sub-Section

(g) of Section 2 and Section 4 of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 and the judgment of division bench in the matter of Sheetal Devang Shah Vs. Presiding Officer of the Maintenance and Welfare of Parents and Senior Citizens & Ors . reported in 2022 SCC OnLine Bom 1068, there shall be stay to the impugned order to the extent of petitioner, particularly, when it is claimed by the petitioner that she is not residing in the suit flat as in view of matrimonial discord with her husband.

                                           [NITIN W. SAMBRE, J.]




BGP.                                                           2 of 2