Vipul Ramesh Sonavne vs Mrs. Deepa W/O. Vipul Sonavne
2023 Latest Caselaw 5730 Bom

                                        1                      956 CRA-198-23.odt




            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD


           CRIMINAL REVISION APPLICATION NO.198 OF 2022
              WITH APPLN/3054/2022 IN REVN/198/2022

                         VIPUL RAMESH SONAVNE
                                   VERSUS
                     MRS. DEEPA W/O. VIPUL SONAVNE
                                       ...
                    Advocate for Applicant : Mr. D. S. Bagul
                   Advocate for respondent : Mr. A.N. Sabnis
                                       ...


                                   CORAM : S. G. MEHARE, J.

                                   DATE     : 16.06.2023

PER COURT :

1. As per the statements of both counsels, at this juncture

amount of Rs. 10,07,500/- is lying with this Court. The counsel for the

respondent-wife seeks permission to withdraw the said amount.

However, the learned counsel for the applicant states that the

respondent is also getting handsome salary. She, in fact does not

require money. It was a dispute otherwise. In the facts and

circumstances of the case, the respondent/wife is allowed to withdraw

Rs. 5,00,000/- from the above amount on the undertaking that she

shall deposit the money within one month if the judgment is reversed,

or that amount may be adjusted if the quantum is changed by this

2 956 CRA-198-23.odt

Court or that may be adjusted if the parties come to settlement.

2. Stand over to 28th July, 2023.

3. Interim relief to continue till then.

( S. G. MEHARE ) JUDGE

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