Vrushali Lalit Nirbhavane vs Lalit Anaji Nirbhavane
2022 Latest Caselaw 9638 Bom

                                                             1                 15. IASt. 476.21.doc

                             JPP

                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION

                                   INTERIM APPLICATION (St.) NO. 476 OF 2021
                                                      in
                                    FAMILY COURT APPEAL NO. 175 OF 2021
                                                     with
                                      CIVIL APPLICATION NO. 273 OF 2019
                                                      in
                                    FAMILY COURT APPEAL NO. 175 OF 2021


                             Vrushali Lalit Nirbhavane           ... Applicant/Orig. Respondent
                                   V/s.
                             Lalit Anaji Nirbhavane              ... Respondent/Orig. Appellant

                             In the matter between

                             Lalit Anaji Nirbhavane                        ... Appellant
                                   V/s.
                             Vrushali Lalit Nirbhavane                     ... Respondent

                             Mr. Amol Wagh with Dnyaneshwar Jaubhave i/b. Sagar Kasar for the
                             Applicant
                             Mr. Madhav Thorat i/b. Nilesh R. Pandey for the Appellant

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

DATE : 21 SEPTEMBER 2022 P.C. :-

The learned Counsel for the Respondent - wife makes a grievance that as per the impugned judgment and order dated 3 May Digitally signed JYOTI by JYOTI PRAKASH PRAKASH PAWAR PAWAR Date: 2022.09.22 14:33:40 +0530 2 15. IASt. 476.21.doc

2019, the Appellant - husband was under 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.

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