Geeta Avdhut Sukhtankar vs Avdhut Shantaram Sukhtankar
2023 Latest Caselaw 720 Bom

                                                                          5-wp14307-2016.doc


                      AGK
                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CIVIL APPELLATE JURISDICTION

                                    WRIT PETITION NO.14307 OF 2016


                      Geeta Avdhut Sukhtankar                      ... Petitioner
                                V/s.
                      Avdhut Shantaram Sukhtankar                  ... Respondent



ATUL
         Digitally
         signed by
         ATUL
         GANESH
                      Ms. Hemangi D. Pathare for the petitioner.
GANESH   KULKARNI


                      Mr. Hemant Ingle i/by Mr. Prashant S. Goyal for the
KULKARNI Date:
         2023.01.20
         10:53:47
         +0530



                      respondent.



                                                  CORAM : AMIT BORKAR, J.

                                                  DATED      : JANUARY 19, 2023
                      P.C.:

1. The petitioner and respondent shall file affidavit of assets and liabilities as required by the judgment of the Apex Court in Rajnesh v. Neha reported in (2021) 2 SCC 324 within two weeks from today.

2. Stand over to 9th February 2023.

(AMIT BORKAR, J.)