Nitu Niraj Singh vs Niraj Gopal Singh
2023 Latest Caselaw 12800 Bom

Bombay High Court

Nitu Niraj Singh vs Niraj Gopal Singh on 14 December, 2023

Author: B. P. Colabawalla

Bench: B. P. Colabawalla

                                                                                        8.1.ia(st).17831.2023.doc



                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            CIVIL APPELLATE JURISDICTION

                                  INTERIM APPLICATION (ST) NO.17831 OF 2023
                                                                    IN
                                 FAMILY COURT APPEAL (ST) NO.17829 OF 2023

                       Nitu Niraj Singh                                           .. Applicant

                                 Versus

                       Niraj Gopal Singh                                          .. Respondent

          Digitally
                            Mr.Prashant     Pandey   a/w   Dinesh     Wadhwani,
          signed by

UTKARSH
          UTKARSH
          KAKASAHEB
                            Prathamesh Hiwalkar i/b Akshay Shetty, Advocates for the
KAKASAHEB BHALERAO
BHALERAO Date:
          2023.12.15
                            Applicant-Wife.
          11:01:59
          +0530


                            Mr.Shashank Borade, Advocate for the Respondent-Husband.

                                                 CORAM          : B. P. COLABAWALLA &
                                                                SOMASEKHAR SUNDARESAN, JJ.

                                                 DATE           : DECEMBER 14, 2023

                       P. C.

1. The above Interim Application is filed seeking a stay of the

judgment and order passed by the Family Court on 22 nd February, 2021.

2. As and by way of ad-interim relief we direct that the

Respondent-Husband shall not remarry, if not already married.

DECEMBER 14, 2023 Utkarsh

8.1.ia(st).17831.2023.doc

3. The Respondent-Husband is directed to file an affidavit-in-

reply to the above Interim Application setting out his marital status on

or before the next date and serve a copy of the same on the advocates for

the Appellant.

4. Place the above Interim Application on board on 11 th

January, 2024.

5. This order will be digitally signed by the Private Secretary/

Personal Assistant of this Court. All concerned will act on production by

fax or email of a digitally signed copy of this order.

[SOMASEKHAR SUNDARESAN,J.] [B.P.COLABAWALLA, J.]

DECEMBER 14, 2023 Utkarsh