Jivan Bhimrao Pundage vs Vijaymala W/O Jivan Pundage
2024 Latest Caselaw 2494 Bom

Bombay High Court

Jivan Bhimrao Pundage vs Vijaymala W/O Jivan Pundage on 25 January, 2024

2024:BHC-AUG:1696


                                                        1                             967 wp.1163.23.odt


                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                                    BENCH AT AURANGABAD.
                            967 CRIMINAL WRIT PETITION NO. 1163 OF 2023

                                       JIVAN BHIMRAO PUNDAGE
                                               VERSUS
                                    VIJAYMALA W/O JIVAN PUNDAGE
                                                      ...
               Advocate for the Petitioner : Mr. Arun S. Shejwal. (Absent).
               Advocate for Respondent : Mr. G. K. Muneshwar.
                                                      ...

                                                 CORAM : SANJAY A. DESHMUKH, J.

                                                 DATE       :   25th January, 2024.

               P.C.:

               1       None present for the petitioner.

               2       The learned counsel for respondent pointed out that the

petitioner has challenged the interim order of maintenance passed by the learned Family Court, Parbhani on 15 th March, 2023. However, in the meanwhile, the original application is decided on merits by judgment dated 19th December, 2023 by the learned Family Court. He submitted that this petition has become infructuous. The same may be disposed of as infructuous. A copy of the judgment delivered on 19 th December, 2023 by the learned Judge, Family Court, Parbhani in Petition - E No.115 of 2022, is taken on record and marked as "X" for identification.

3 Considering the fact that the main Petition - E No.115 of 2022 is disposed of, this criminal writ petition has become infructuous and the same is disposed of.

[ SANJAY A. DESHMUKH, J. ] nga