Mr. Ravindra Balkrishna Shivdas vs Mrs. Suverna Ravindra Shivdas
2022 Latest Caselaw 11107 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.

Rajeshri Aher
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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