Uttara W/O Shripad Deshmukh vs Shripad S/O Purushottam Deshmukh
2022 Latest Caselaw 11113 Bom

Citation : 2022 Latest Caselaw 11113 Bom
Judgement Date : 19 October, 2022

Bombay High Court

Uttara W/O Shripad Deshmukh vs Shripad S/O Purushottam Deshmukh on 19 October, 2022

Bench: Nitin Jamdar, Sharmila U. Deshmukh

                                                         1                     21ia19184-22.doc


                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CIVIL APPELLATE JURISDICTION

                                  INTERIM APPLICATION NO. 19184 OF 2022
                                                   IN
                                 FAMILY COURT APPEAL (ST.) NO. 522 OF 2022


                       Uttara w/o. Shripad Deshmukh                      ... Applicant

                       In the matter between:
                       Shripad s/o. Purushottam Deshmukh                 ... Appellant
                             Versus
                       Uttara w/o. Shripad Deshmukh                      ... Respondent

                       Mr. J.M. Pathade a/w Mr. Yogesh S. Jadhav for Appellant.
                       Mr. Niranjan Kondyala i/by Mr. V. V. Rankhambe for the Respondent.


                                          CORAM :        NITIN JAMDAR AND
                                                         SHARMILA U. DESHMUKH, JJ.

                                          DATE     :     19 October 2022
          Digitally
          signed by
          SANJAY
SANJAY
ASARAM
          ASARAM
          MANDAWGAD
MANDAWGAD Date:
                       P.C. :
          2022.10.21
          20:17:02
          +0530

Interim Application No. 19184 of 2022 is taken out on the premise that while issuing notice in the Appeal filed by the Respondent-Original Appellant, the entire impugned judgment and order dated 5 March 2021 has been stayed.

2. The impugned judgment and order dated 5 March 2021, has two directions, one is dissolution of marriage, and second is

sanjay_mandawgad 2 21ia19184-22.doc

direction to pay maintenance towards permanent alimony at the rate of Rs.9000/- p.m. The order dated 5 March 2021, refers to stay being granted to the order of divorce. There is no specific reference to the stay to the direction to pay maintenance and therefore it is open to the Applicant to proceed accordingly. The Respondent has appeared in the appeal. Place the Appeal for 'admission' on 14 December 2022.

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

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