Vrushali Lalit Nirbhavane vs Lalit Anaji Nirbhavane
2022 Latest Caselaw 11052 Bom

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                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION

                                  INTERIM APPLICATION STAMP NO.476 OF 2021
                                                   WITH
                                      CIVIL APPLICATION NO.273 OF 2019
                                                     IN
                                         FIRST APPEAL NO.175 OF 2019

                      Mrs.Vrushali Lalit Nirbhavane                            .. Applicant

                      IN THE MATTER BETWEEN :
                      Mr.Lalit Anaji Nirbhavane                                .. Appellant
                           Versus
                      Mrs.Vrushali Lalit Nirbhavane                            .. Respondent

                                                   ......
                      Ms.Rachana Harpale i/b. Mr.Nitin P. Deshpande, Advocate for the
                      Applicant.
                      None for the Respondent.
                                                   ......
                                       CORAM : NITIN JAMDAR AND
                                               SHARMILA U. DESHMUKH, JJ.

DATED : 19 October 2022.

P.C. :

On 21 September 2022, following order was passed: Digitally signed by RAJESHRI RAJESHRI PRAKASH PRAKASH AHER AHER Date:

2022.10.21 14:13:16

" The learned Counsel for the Respondent-wife makes +0530

a grievance that as per the impugned judgment and order dated 3 May 2019, the Appellant-husband was under

Rajeshri Aher 2/2 44 iast 476 of 2021.doc

obligation to pay maintenance to the wife and the children, which the Appellant has not complied with in totality as on today.

2 We grant time to the Appellant till 12 October 2022 to clear all the arrears which are due under the orders passed by this Court and the Family Court, failing which, the Appellant is put to notice that the Appeal will be dismissed."

2 None appears for the Appellant. The learned counsel for the Applicant-original Respondent states that arrears have not been paid. List the Appeal on Board on 9 November 2022, under the caption, "For Dismissal".

SHARMILA U. DESHMUKH, J. NITIN JAMDAR, J.

Rajeshri Aher