Purushottam S/O Manikrao Ragit vs Kamal @ Kamini W/O Purushottam ...
2023 Latest Caselaw 2102 Bom

                                                      1                                    53 appw42.23.odt


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

                             CRIMINAL APPLICATION (APPW) NO. 42 OF 2023
                                                IN
                             CRIMINAL WRIT PETITION NO. 608 OF 2022 (D)
                               PURUSHOTTAM S/o MANIKRAO RAGIT
                                            VERSUS
            SMT. KAMAL @ KAMINI W/o PURUSHOTTAM RAGIT (KAMAL D/o KASHIRAM POTHARE)
           -------------------------------------------------------------------------------------------------------
           Office Notes, Office Memoranda of                         Court's or Judge's Order
           Coram, appearances, Court's Orders
           or directions and Registrar's order
           -------------------------------------------------------------------------------------------------------
                                     Ms. Ketki Vaidya-Jaltare, Advocate for the applicant.
                                     Ms. Parita Lakhani, Advocate h/f Mr. M. P. Kariya, Advocate for the
                                     non-applicant.

                                             CORAM : G. A. SANAP, J.

DATE : MARCH 02, 2023.

1. This is an application for condonation of delay of one day in depositing the amount.

2. It is stated that delay of one day has caused in depositing the arrears of maintenance as ordered by this Court vide judgment and order dated09.02.2023 in Criminal Writ Petition No. 608/2022.

3. For the reasons stated in the application, it is allowed. Delay is condoned.

4. The application stands disposed.

JUDGE Diwale

Digitally signed byPARAG PRABHAKARRAO DIWALE Signing Date:02.03.2023 19:59