Vasant Bhaskar Vispute vs Ashwini Vasant Vispute And Anr
2022 Latest Caselaw 10181 Bom

TAUSEEF
LAIQUEE               Tauseef Farooqui                                        15-REVN.282.2022.doc
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TAUSEEF LAIQUEE
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Date: 2022.10.04               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CRIMINAL APPELLATE JURISDICTION
10:27:16 +0530




                               CRIMINAL REVISION APPLICATION NO.282 OF 2022


                      Mr. Vasant Bhaskar Vispute                          ...Applicant
                            V/s.
                      Ms. Ashwini Vasant Vispute & Anr.                   ...Respondents



                      Mr. Amit Date a/w Ms. Indrayani Patani, Ms. Anjali Thakoor i/by
                      Ms. Niraja R. Patani for Applicant.
                      Ms. G. P. Mulekar, APP for the Respondent No.2-State.
                      None for Respondent No.1

                                                   CORAM         :   AMIT BORKAR, J.

                                                   DATE          :   OCTOBER 3, 2022

                      P.C.:

1. In terms of Judgment in the case of Rajnesh Vs. Neha, reported in (2021) 2 SCC 324, the applicant to file an affidavit in the form prescribed in the said Judgment in relation to assets and liabilities of the applicant's income. Affidavit to be filed within one week from today.

2. Stand over to 18th October 2022.

3. Affidavit to be filed on or before 14 th October 2022, with an advance copy to the advocate for the respondents.

(AMIT BORKAR, J.)