Pravin S/O. Arjun Jadhav vs Pranita W/O. Pravin Jadhav Nee. ...
2023 Latest Caselaw 619 Bom

                                         1    901- Cri. Rev. Appln. No. 289-2017.odt




       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   BENCH AT AURANGABAD

        901 CRIMINAL REVISION APPLICATION NO.289 OF 2017
            WITH APPLN/58/2019 IN REVN/289/2017

                         PRAVIN S/O. ARJUN JADHAV
                              VERSUS
                         PRANITA W/O. PRAVIN JADHAV NEE. MISS.
                         PRANITA ASHA BANSODE AND OTHERS

                           ...

Advocate for Applicant : Mr. Surve Kshitij H. Advocate for respondent No.1 : Mr. S.N.Pagare APP for Respondent No.2: Mr. S. P. Sonpawale ....

CORAM : S.G. MEHARE J.

DATE : 17.01.2023.

PER COURT :-

The learned counsel for the respondent No.1 would

point out that the order dated 5.2.2019 has not been

complied with. Without complying with the order, the

applicant is enjoying the stay. Applicant is in arrears of Rs.

2,75,000/-. The learned counsel for the applicant would

submit that the applicant has partly complied with the said

order. However, instead of complying with the order fully, he

is insisting for fnal hearing. Such practice and tactics are

deprecated. Everyone must respect and honour the Court

orders. Due to the order granting stay, the execution

proceeding has been stalled. The applicant appears to be not

2 901- Cri. Rev. Appln. No. 289-2017.odt

willing to comply with the order dated 05.02.2019. Hence,

the order, granting stay to the execution and operation of the

Judgment and order dated 05.02.2019, stands vacated.

2. List the matter for hearing in due course.

(S.G. MEHARE J.)

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