Tabassum Sameer Sayyad And Anr vs Sameer Salim Sayyad And Anr
2023 Latest Caselaw 1191 Bom

                       Tauseef Farooqui                                          03-WP.5551.2019.doc




                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
TAUSEEF                              CRIMINAL APPELLATE JURISDICTION
LAIQUEE
FAROOQUI
                                            WRIT PETITION NO.5551 OF 2019
Digitally signed by
TAUSEEF LAIQUEE
FAROOQUI
Date: 2023.02.06
11:00:28 +0530
                      Tabassum Sameer Sayyad And Anr.                      ...Petitioners
                           V/s.
                      Sameer Salim Sayyad And Anr.                         ...Respondent



                      Mr. Sachin V. Khandegale for Petitioners.
                      Mr. Shekhar Jagtap a/w Ms. Sairuchita Chowdhary i/by M/s. J.
                      Shekhar & Co. for Respondent No.1.
                      Mr. S. R. Agarkar, APP for Respondent No.2 (State).


                                                       CORAM        : AMIT BORKAR, J.

                                                       DATED        : FEBRUARY 03, 2023
                      P.C.:

1. As the parties have not filed Affidavit in terms of Judgment in the case of Rajnesh Vs. Neha & Anr., reported in (2021 (2) SCC 324). If the parties shall file Affidavit of income, assets and liability as per the annexures to the said judgment.

2. Affidavit to be filed within two (2) weeks from today.

3. Stand over to 17th February 2023.

(AMIT BORKAR, J.)

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