Vijay Bhikaji Ture vs Divya @ Swati W/O Vijay Ture
2024 Latest Caselaw 223 Bom

Bombay High Court

Vijay Bhikaji Ture vs Divya @ Swati W/O Vijay Ture on 4 January, 2024

Author: Mangesh S. Patil

Bench: Mangesh S. Patil

                                                            cran304-24-
                                   -1-

           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    BENCH AT AURANGABAD

           938 CRIMINAL APPLICATION NO. 304 OF 2024
                      IN REVNST/793/2024
                            WITH
             CRIMINAL APPLICATION NO. 305 OF 2024
                      IN REVNST/793/2024

                          Vijay Bhikaji Ture
                              VERSUS
                   Divya @ Swati W/o Vijay Ture
                                  ...
Advocate for Applicant : Mr. Tukaram Maruti Venjane
                                 .....

                             CORAM : SANJAY A. DESHMUKH, J.

DATED : 18th JANUARY, 2024.

PER COURT :-

1. Learned advocate for the applicant submits that the total arrears towards maintenance is Rs.1,50,000/- and he undertakes to deposit 50% of the said arrears amount within two weeks from today before the trial court/executing court.

2. In both the applications, issue notice to the respondents, returnable on 29.02.2024.

3. On condition precedent of deposit of 50% of the arrears amount, there shall be interim stay to the execution of the impugned judgment dated 1.10.2022 passed by the Family Court, Latur in Petition E-160 of 2021.

4. The applicant undertakes to remove the office objections, if any, within two weeks.

(SANJAY A. DESHMUKH, J.)

rlj/