Shaikh Afsar S/O Shaikh Eqbal vs Taslim W/O Shaikh Afsar And Others
2023 Latest Caselaw 4203 Bom

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

               949 CRIMINAL APPLICATION NO.1391 OF 2023
                 IN REVN/80/2023 WITH REVN/80/2023

                     SHAIKH AFSAR S/O SHAIKH EQBAL
                                VERSUS
                  TASLIM W/O SHAIKH AFSAR AND OTHERS

                                     ...
            Advocate for Applicant : Mr. Tabrezuddin Quadri h/f
                   Mr. Shaikh Mujtaba Gulam Mustafa.
                                     ...

                                      CORAM :    S. G. MEHARE, J.

                                      DATE :     25.04.2023

     PER COURT :-

1. Heard the learned counsel for the applicant.

2. Issue notice to the respondents, returnable on

14.06.2023.

3. Learned counsel for the applicant prays to pass an ex-

parte stay order to the impugned judgment and order for the

reasons that financial condition of the applicant was not

considered while determining the quantum. The Court granted

Rs.3,500/- per month to all respondents. He was in arrears of a

huge maintenance amount. Considering the inflation of the

day, the quantum appears not improper. The Court has not

satisfied that this is a fit case to pass an ex-parte stay.

(S. G. MEHARE, J.) ...

vmk/-