Bhimrao Dhondiba Honrao Patil vs Madhavi W/O Bhimrao Honrao Patil And ...
2024 Latest Caselaw 3301 Bom

Bombay High Court

Bhimrao Dhondiba Honrao Patil vs Madhavi W/O Bhimrao Honrao Patil And ... on 2 February, 2024

                                                            33.2024REV
                                  -1-


         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   BENCH AT AURANGABAD

      48 CRIMINAL REVISION APPLICATION NO. 33 OF 2024
              BHIMRAO DHONDIBA HONRAO PATIL
                                VERSUS
   MADHAVI W/O BHIMRAO HONRAO PATIL AND ANOTHER
                                   ...
Advocate for Applicant : Ms. Sundale Rakhi Virbhadra
                                  .....
                              CORAM : SANJAY A. DESHMUKH, J.

DATED : 2nd FEBRUARY, 2024. PER COURT :-

Heard the learned advocate for the applicant. The learned

advocate for the applicant submitted that exparte judgment has been

passed by the trial Court, however, the applicant is ready to deposit

some amount. She further submitted that the applicant has been

sustained fracture injury in the vehicular accident. Therefore, he is

not able to attend the job of clerk in the private office of Tax

Consultant.

2. Considering all these facts and circumstances of the case,

there shall be stay in terms of prayer clause "C", subject to deposit of

50% amount of the impugned judgment in the trial Court within one

month.

3. Issue notice to the respondents, returnable on 7th March,

2024.

(SANJAY A. DESHMUKH, J.)

sga