Smt. Priti Alias Manju Bunty Chugh ... vs Shri Bunty Shankar Chugh
2023 Latest Caselaw 9188 Bom

                                           36-IA-668-2023.doc




    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
            CIVIL APPELLATE JURISDICTION

                INTERIM APPLICATION NO.668 OF 2023
                               WITH
                INTERIM APPLICATION NO.490 OF 2022
                               WITH
                  CIVIL APPLICATION NO. 13 OF 2022
                                 IN
                   FIRST APPEAL NO. 1583 OF 2012


Priti alias Manju Bunty Chugh and Ors. ...   Applicants

IN THE MATTER BETWEEN

Bunty Shankarlal Chugh                ...    Appellant
       Versus
Priti @ Manju Bunty Chugh             ...    Respondent

                        WITH
      SUO MOTU CONTEMPT PETITION NO. 2 OF 2023
                         IN
            FIRST APPEAL NO. 1583 OF 2012

High Court on its own Motion          ...    Petitioner
     Versus
Bunty Shankarlal Chugh                ...    Respondent

                           .....
Ms. Minal Chandnani a/w Zoheb Merchant, for the Applicants in
IA No. 668 of 2023.

Mr. Mohd. Umar Kazi a/s Abdul Wahab Shaikh a/w Tamseel Anis
Momin, for the Respondent in IA No. 668 of 2023.
                              .....

                         CORAM : PRITHVIRAJ K. CHAVAN, J.

DATED : 1st SEPTEMBER, 2023.

  Rekha Patil                                               1 of 2
                                                                                 36-IA-668-2023.doc




                              P.C.

Registry to verify and place the matter before the appropriate

bench since it is a dispute between husband and wife arising out of

the judgment passed by the learned Civil Judge, Senior Division,

Kalyan, under Section 18 of the Hindu Adoption and Maintenance

Act, 1956.

[PRITHVIRAJ K. CHAVAN, J.]

Signed by: Rekha Patil Designation: PA To Honourable Judge Rekha Patil 2 of 2 Date: 02/09/2023 15:07:28