Manda Uttam Ambekar And Others vs Priyanka Rushab Ambekar And Another
2026 Latest Caselaw 5096 Bom

Bombay High Court

Manda Uttam Ambekar And Others vs Priyanka Rushab Ambekar And Another on 14 May, 2026

                    1                                                                            901wp4114.2026..odt

                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            NAGPUR BENCH, NAGPUR

                                       WRIT PETITION NO. 4114 of 2026
              (Manda Uttam Ambekar and ors Vs. Priyanka Rushab Ambekar and anr)
---------------------------------------------------------------------------------------------------------------------------------------
Office Notes, Office Memoramda of Coram,
appearances, Court's orders of directions                                       Court's or Judge's orders.
and Registrar's Orders.
---------------------------------------------------------------------------------------------------------------------------------------
                       Mr. Vaibhav Patre, Advocate for petitioners.

                        CORAM: RAJNISH R. VYAS, J.
                        DATE: 14.05.2026


                                           Heard learned counsel for the petitioners.


                        2.                In brief, the learned counsel has argued that the
                        petitioners are the mother and sisters of the husband of the
                        respondent no.1.                   According to him, the proceedings were
                        filed by resplendent no.1 against the son of the petitioner no.1
                        which        were         of      matrimonial                nature.              Ultimately,             the
                        maintenance order was passed against the son of the
                        petitioner no.1 and non payment of which, had resulted into
                        preferring an application for attachment of the property at the
                        instance of the wife. The said application was allowed and it
                        was directed that the property in question be put to an auction
                        and the amount be then adjusted towards the maintenance.


                        3.                Mr. Patre, the learned counsel has contended that
                        the property in question is jointly owned by all the petitioners.
                        In view of the submissions made, following order is passed:
                2                                               901wp4114.2026..odt

                                                ORDER

i) Issue notice to the respondents, returnable on 9.6.2026.

ii) In addition to regular mode, service by all permissible modes is granted.

iii) In the meanwhile, there shall be ad-interim relief in terms of prayer clause (iii) of the petition.

(RAJNISH R. VYAS, J.)

Belkhede, PS