Friday, 08, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Sau Shital Pruthviraj Jagtap vs Pruthviraj Damodhar Jagptap
2023 Latest Caselaw 7514 Bom

Citation : 2023 Latest Caselaw 7514 Bom
Judgement Date : 27 July, 2023

Bombay High Court
Sau Shital Pruthviraj Jagtap vs Pruthviraj Damodhar Jagptap on 27 July, 2023
Bench: G. A. Sanap
                                                      1                           4.appr.249.2023

         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   NAGPUR BENCH, NAGPUR.

        CRIMINAL APPLICATION (APPR) NO. 249 OF 2023 IN
   CRIMINAL REVISION APPLICATION (REVN) (ST.) NO. 6125 OF 2023
        Sau. Shital Pruthviraj Jagtap .VS. Pruthviraj Damodhar Jagtap
 _______________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
          Ms Nazia Pathan, Adv. h/f. Mr S. V. Sirpurkar, Advocate for the applicant

                               CORAM : G.A. SANAP, J.

DATE : JULY 27, 2023.

Heard the learned Advocate for the applicant.

2. This is an application for condonation of 96 days delay caused in filing application against the order dated 22.12.2022. The reasons have been stated in the application.

3. Learned Advocate for the applicant submits that the non-applicant has filed Revision Application No. 66 of 2023 and challenged the said order. It is stated that the applicant is aggrieved by the meager amount of maintenance awarded by Court. The reasons for delay have been set out in the application. In my view, the reasons are sufficient. In view of the reasons, I do not deem it necessary to issue notice to the non-applicant in this case.

2 4.appr.249.2023

4. Accordingly, the application is allowed.

5. The delay of 96 days caused in filing the revision application against the impugned judgment and order dated 22.12.2022 is condoned.

6. The revision application be registered.

CRIMINAL REVISION APPLICATION (ST) NO.6125 of 2023

7. After registration, issue notice to the no-applicant returnable on 24.08.2023.

8. Incharge of the concerned police station shall ensure service of notice to the non-applicant.

9. On registration, this revision application be tagged with Criminal Revision Application No. 66 of 2023.

(G. A. SANAP, J.) Namrata

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter