Deepak Lalitprasad Pant vs Madhurima Deepak Pant
2024 Latest Caselaw 22123 Bom

Bombay High Court

Deepak Lalitprasad Pant vs Madhurima Deepak Pant on 1 August, 2024

2024:BHC-AS:31057
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                                                                                1.8960.19 wp.docx

  Iresh
                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                 CIVIL APPELLATE JURISDICTION
                                                  WRIT PETITION NO. 8960 2019


               Madhurima Deepak Pant                                              .....Petitioner
                      Vs.
               Deepak Lalitprasad Pant                                            .....Respondent

                                                      WITH
                                    INTERIM APPLICATION ST NO. 93832 OF 2020
                                                        IN
                                          WRIT PETITION NO. 8960 OF 2019
                                                      WITH
                                      INTERIM APPLICATION NO. 19822 OF 2022
                                                        IN
                                          WRIT PETITION NO. 8960 OF 2019
                                                      WITH
                                      INTERIM APPLICATION NO. 17732 OF 2023
                                                        IN
                                          WRIT PETITION NO. 8960 OF 2019
                                                      WITH
                                      INTERIM APPLICATION NO. 19403 OF 2022
                                                        IN
                                          WRIT PETITION NO. 8960 OF 2019


               Deepak Lalitprasad Pant                                            ....Applicant

                      Vs.

               Madhurima Deepak Pant                                              .....Respondent



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Ms. Firoza Daruwala i/b Ms. Prabha Badadare for the petitioner and
for respondent in IA Nos. 19822/2022, 19403/2022, 17732/2023, IAST
No. 93832/2020
Mr. Dushyant Purekar a/w Mr. Rajat Dedhia for respondent and for
applicant in IA Nos. 19822/2022, 19403/2022, 17732/2023, IAST No.
93832/2020
                                CORAM : GAURI GODSE, J.
                                DATE :     1st AUGUST 2024

ORDER:

1. Heard learned counsel for the parties for final disposal of the

petition.

2. Arguments concluded. Judgment reserved.

INTERIM APPLICATION NO. 19822 OF 2022, INTERIM APPLICATION NO. 17732 OF 2023, INTERIM APPLICATION NO. 19403 OF 2022 AND INTERIM APPLICATION STAMP NO. 93832 OF 2020:

3. Parties agree that in view of arguments concluded in Writ

Petition No. 8960 of 2019 for final disposal, nothing survive in these

Interim Applications. Interim Applications are disposed of as nothing

survives for consideration.

[GAURI GODSE, J.]