Pratap S/O Vishramji Chokhandre vs Smt. Savita W/O Pratap Chokhandre
2023 Latest Caselaw 10238 Bom

             wp 6342.23.                                                                               1/1 4


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

                                                   Writ Petition No.6342/2023
                                                     Pratap V Smt. Savita
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Office notes, Office Memoranda of Coram, appearances, Court's orders Court's or Judge's Orders or directions and Registrar's orders. **************************************************************************** Mr. N.R. Kanungo, Adv for petitioner.

CORAM : AVINASH G GHAROTE J.

DATE : 04-10-2023

It is not in dispute that the petitioner is a Auto driver. Already under an order dated 02-02-17 passed in E-163/2014, the petition has been directed to pay maintenance @ Rs.4000/- per month to the daughter Sachi with effect from 01-06-2016 (pg 30). By the impugned order, the petitioner has been further directed to pay Rs. 5000/- per month as maintenance to the respondent wife in whose respect there is a finding in the judgment dated 02-02-17 that the respondent has willingly chosen not to cohabit with the petitioner (pg 25).

2. Issue notice for final disposal, returnable after two weeks.

3. The petitioner to serve the respondent by all modes permissible in law including hamdast.

JUDGE Signed by: Mr. S.Deshmukh Deshmukh Designation: PS To Honourable Judge Date: 05/10/2023 09:50:06