Anilkumar Trikam Parmar vs Priti Anilkumar Parmar And Anr
2023 Latest Caselaw 2886 Bom

                                                               46-revn78-2022.doc


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

       CRIMINAL REVISION APPLICATION NO.78 OF 2022


 Anilkumar Trikam Parmar                          ... Applicant
             V/s.
 Priti Anilkumar Parmar & Anr.                    ... Respondents


 Ms. Sana Raees Khan with Mr. Aditya Parmar for the
 applicant.
 Mr. Amembal Hrishikesh for the respondent no.1.
 Mr. M.G. Patil, APP for respondent no.2/State.



                                CORAM : AMIT BORKAR, J.

                                DATED      : MARCH 23, 2023
 P.C.:

1. Parties are directed to file affidavit of assets and liabilities as per judgment of the Apex Court in Rajnesh v. Neha reported in (2021) 2 SCC 324 within two weeks from today.

2. Stand over to 12th April 2023.

3. Till 12th April 2023, no coercive steps shall be taken against the applicant.

(AMIT BORKAR, J.)