Kaushal Arvind Thakker vs Jyoti Kaushal Thakker And Anr
2024 Latest Caselaw 3449 Bom

Bombay High Court

Kaushal Arvind Thakker vs Jyoti Kaushal Thakker And Anr on 5 February, 2024

Author: Sharmila U. Deshmukh

Bench: Sharmila U. Deshmukh

                                                                       1-REVN-234-2023..doc


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             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  CRIMINAL APPELLATE JURISDICTION

           CRIMINAL REVISION APPLICATION NO.234 OF 2023

 Kaushal Arvind Thakker                                               ...Applicant
        Versus
 Jyoti Kaushal Thakker & Anr.                                         ...Respondents

                                  --------------------
 Mr. Vikramaditya Deshmukh a/w Ms. Sapana Rachure for the
 Applicant.
 Mr. Ashutosh Kulkarni as Amicus Curiae.
 Ms. Jyoti K. Thakkar, Respondent-in-person present.
                                  ---------------------

                               CORAM : SHARMILA U. DESHMUKH, J.

DATE : FEBRUARY 5, 2024

P. C. :

1. Arguments are concluded. Reserved for Judgment.

2. Learned counsel for the Applicant seeks time of one week to put

written note of submissions.

3. Let the written note of submissions be filed on or before 12 th

February, 2024 with an advance copy to the other side.

4. Interim relief granted earlier to continue till passing of judgment.

(SHARMILA U. DESHMUKH, J. )