Shri. Avinash Shripatrao Bhat vs Shri. Shripatrao Shankar Bhat And Anr
2024 Latest Caselaw 3434 Bom

Bombay High Court

Shri. Avinash Shripatrao Bhat vs Shri. Shripatrao Shankar Bhat And Anr on 5 February, 2024

2024:BHC-AS:6095


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                                                                       17 - WP 9254 OF 2016.doc



                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CIVIL APPELLATE JURISDICTION
                                  WRIT PETITION NO. 9254 OF 2016

           Shri. Avinash Shripatrao Bhat                           ..... Petitioner

                     VERSUS

           Shri. Shripatrao Shankar Bhat
            And Anr                                                ..... Respondents

           Mr.Subhash Y.Dhadge for the Petitioner.

           Mr.Jayant J.Bardeskar for the Respondents.

                                                    CORAM: RAJESH S. PATIL, J.

                                                    DATE    : 5 FEBRUARY, 2024

           P.C. :-

Mr.Dhadge, learned counsel appearing for the petitioner

from his client, the petitioner who is present in Court states that

the present writ petition was filed challenging the interim

maintenance order.

2. He further submits that during the pendency of the writ

petition, the main proceedings before the Family Court, Pune has

been disposed of and so also the interim order passed which is

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17 - WP 9254 OF 2016.doc

under challenge before this Court was set aside and the Petition

No.E-17 of 2017 has been dismissed by the judgment and order

dated 18 December, 2019. Therefore, according to him the

present writ petition has become infructuous.

3. Writ petition is disposed of as infructuous.

[RAJESH S. PATIL, J.]