Bombay High Court
Aniket Subhash Tupe vs Piyusha Aniket Tupe on 1 March, 2024
Author: B. P. Colabawalla
Bench: B. P. Colabawalla
21.fca.13.2020.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
FAMILY COURT APPEAL NO.13 OF 2020
IN
FAMILY COURT PETITION NO.A 1223 OF 2015
Piyusha Aniket Tupe .. Appellant/
Org.Respondent
Versus
Aniket Subhash Tupe .. Respondent/
Org.Petitioner
WITH
Digitally
UTKARSH
signed by
UTKARSH
KAKASAHEB
INTERIM APPLICATION.753 OF 2020
KAKASAHEB BHALERAO
BHALERAO Date:
2024.03.04
IN
11:07:49
+0530
FAMILY COURT APPEAL NO.13 OF 2020
WITH
INTERIM APPLICATION NO.1737 OF 2024
IN
FAMILY COURT APPEAL NO.13 OF 2020
WITH
INTERIM APPLICATION (ST) NO.3396 OF 2024
IN
FAMILY COURT APPEAL NO.13 OF 2020
WITH
FAMILY COURT APPEAL NO.86 OF 2022
WITH
INTERIM APPLICATION NO.3791 OF 2020
IN
FAMILY COURT APPEAL NO.86 OF 2022
Page 1 of 3
MARCH 01, 2024
Utkarsh
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21.fca.13.2020.doc
Mr.Archit Jayakar a/w Prachi Thakkar i/b Jayakar and
Partners, Advocates for the Appellant/Applicant-Wife in
FCA/13/2020 and IA/753/2020 and Respondent in
IA/1737/2024, IA(st)/3396/2024, FCA/86/2022 and
IA/3791/2020.
Mr.Abhijit Sarwate a/w Hardev Aidhen, Advocate for
Appellant/Applicant-Husband in IA/1737/2024,
IA(st)/3396/2024, FCA/86/2022, IA/3791/2020 and for
Respondent in FCA/13/2020, IA/753/2020.
CORAM: B. P. COLABAWALLA &
SOMASEKHAR SUNDARESAN, JJ.
DATE : MARCH 01, 2024
P. C.
1. In the above matters we are informed that the Husband is
in arrears of maintenance as per the order of the Trial Court to the tune
of approximately Rs.24 Lakhs.
2. Mr.Sarwate, on taking instructions from the Husband who
is present in Court, stated that towards these arrears, a sum of Rs.5
Lakhs would be paid into the bank account of the Wife on or before 7 th
March, 2024. He further requested that the matter be kept on next
Friday (8th March, 2024) so that he can inform the Court how the
Husband would clear the balance arrears of Rs.19 Lakhs.
MARCH 01, 2024
Utkarsh
21.fca.13.2020.doc
3. Considering the statement made by Mr.Sarwate, we direct
that an amount of Rs.5 Lakhs shall be deposited in the account of the
Wife on or before 7th March, 2024.
4. We now place the above matter on 8th March, 2024, when
Mr.Sarwate, on taking instructions, shall inform the Court as to how the
Husband proposes to clear the balance arrears of Rs.19 Lakhs and in
what time frame.
5. On or before the next date, the Wife is also directed to
disclose her bank statement [for the period 1 st January, 2019 till date or
from the date of opening of the account whichever is later], which was
missed out in the affidavit filed in this Court as per the judgment of the
Hon'ble Supreme Court in the case of Rajnesh V/S Neha & Anr. (AIR
2021 SC 569).
6. Stand over to 8th March, 2024.
7. This order will be digitally signed by the Private Secretary/
Personal Assistant of this Court. All concerned will act on production by
fax or email of a digitally signed copy of this order.
[SOMASEKHAR SUNDARESAN,J.] [B. P. COLABAWALLA, J.]
MARCH 01, 2024
Utkarsh
