Sou. Sheetal Prashant Aklujkar vs Prashant Prabhakar Aklujkar
2022 Latest Caselaw 11055 Bom

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                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION

                                 FAMILY COURT APPEAL STAMP NO.4748 OF 2021
                                                  WITH
                                    INTERIM APPLICATION NO.1263 OF 2021
                                                   AND
                                    INTERIM APPLICATION NO.1264 OF 2021
                                                  WITH
                                 FAMILY COURT APPEAL STAMP NO.4744 OF 2021

                      Sheetal Prashant Aklujkar                            .. Appellant
                            Versus
                      Prashant Prabhakar Aklujkar                          .. Respondent

                                                  WITH
                                   INTERIM APPLICATION NO.16798 OF 2022
                                                   IN
                                 FAMILY COURT APPEAL STAMP NO.4748 OF 2021

                      Prashant Prabhakar Aklujkar                          .. Applicant
                            Versus
                      Sheetal Prashant Aklujkar                            .. Respondent
                                                      ......
                      Mr.Ashok B. Tajane, Advocate for Sheetal Prashant Aklujkar.
                      Mr.Niranjan P. Shimpi, Advocate for Prashant Prabhakar Aklujkar
                                                      ......
                                       CORAM : NITIN JAMDAR AND
                                                 SHARMILA U. DESHMUKH, JJ.

DATED : 19 October 2022.

P.C. :

Heard the learned counsel for the parties. Digitally signed by RAJESHRI RAJESHRI PRAKASH PRAKASH AHER AHER Date:

2022.10.22 11:42:13 +0530 Rajeshri Aher 2/2 47 fcast 4748 of 2021.doc

2 The Appeals arising out of the same Judgment and order passed by the Family Court, are admitted. It is open to the parties to take out an Application for early hearing, which would be considered depending on the time schedule available.

3 Place the Interim Application on Board on 30 November 2022.

4 The replies and rejoinders, if any in the Applications to be filed before the next date. The learned counsel for the Applicant states that there are arrears to be paid by the Respondent-husband pursuant to the impugned judgment and order passed by the Family Court. Though we have deferred the hearing of the Applications to the next date assigned, learned counsel for the Appellant-wife states that Respondent-husband should pay some amount out of the arrears in view of the ensuing Diwali festival. The request is reasonable. We expect the Respondent-husband to voluntarily deposit part of the arrears within a period of one week subject to his rights and contentions to be urged in the Application.

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

Rajeshri Aher