Nikhil Dattatray Ajagaonkar vs Mrs. Trupti Nikhil Ajagaonkar Nee ...
2023 Latest Caselaw 8317 Bom

2023:BHC-AS:23079

                                                                                          23-WP-8455-23.odt


                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CIVIL APPELLATE JURISDICTION
                                 CIVIL WRIT PETITION NO. 8455 OF 2023
                    Nikhil Dattatray Ajagaonkar              ...Petitioner
                              Versus
                    Trupti Nikhil Ajagaonkar Nee
                    Miss. Trupti D. Berde                                ...Respondent
                                                       .........
                    Mr. Arshad Shaikh, Senior Advocate i/b Mr. Shashank Thatte a/w
                    Mr. Omkar Sawant a/w Mr. Yuvraj Takale and Ms. Namrata Aaghashe for
                    the Petitioner.
                                                  .........
                                                     CORAM : N.R. BORKAR, J.

DATED : 11 AUGUST 2023

P.C. :-

The only contention is that in terms of the Judgment of Hon'ble Supreme Court in Rajanish vs. Neha, the contesting Respondent ought to have filed the affidavit of assets and liabilities alongwith interim application for maintenance. The application was thus filed to reject the interim application on that ground. The trial court rejected the said application by the order impugned. The Petition is totally misconceived. No interference is called for in the impugned order. The Petition is dismissed.

                                                                 ( N.R. BORKAR, J. )




                    MJ Jadhav                                                                 1 / 1