Amit S/O Gendlal Ganvir vs Vidhya W/O Amit Ganvir
2026 Latest Caselaw 5261 Bom

Citation : 2026 Latest Caselaw 5261 Bom
Judgement Date : 19 May, 2026

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Bombay High Court

Amit S/O Gendlal Ganvir vs Vidhya W/O Amit Ganvir on 19 May, 2026

                                                                                        9 WP-385-2026
                                             1

     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               NAGPUR BENCH, NAGPUR.
              Cri. WRIT PETITION NO.385 OF 2026
    [Amit S/o Gendlal Ganvir ..Vs.. Sau. Vidhya W/o Amit Ganvir]
______________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions                  Court's or Judge's order
and Registrar's orders.
                Shri. R. D. Dharmadhikari, Advocate for Petitioner.

                 CORAM          : NANDESH S. DESHPANDE, J.

                 DATE           : 19th MAY, 2026.

                .           Heard Shri. R. D. Dharmadhikari, learned counsel for
                petitioner.

                2.          Issue     notice      to    the     respondent,           returnable   on
                15.06.2026.

3. A challenge raised in the present writ petition is to the order dated 10.04.2026 passed below Exhibit - 81 in Petition No.E-150 of 2019, by the Judge, Family Court No.4, Nagpur.

4. By way of the said order, an amount of maintenance of Rs.1,67,500/- has been granted. It is further directed that the respondent - petitioner herein shall deposit the said amount within 30 days from the date of order.

5. The learned counsel for petitioner submits that the order is altogether perverse inasmuch as the observations recorded therein are factually incorrect. He, therefore, prays for grant of ad-interim relief.

6. After perusing the impugned order, I am of the opinion that the order needs to be stayed subject to the condition that the petitioner shall deposit 50% amount of maintenance of Rs.1,67,500/- within two weeks from today. If, such amount is 9 WP-385-2026

deposited, there shall be ad-interim relief thereby setting aside the effect, operation and execution of the impugned order dated 10.04.2026 below Exhibit - 81 by the Judge, Family Court No.4, Nagpur. If, the 50% amount of granted maintenance is not deposited within the stipulated time, the stay granted shall stand automatically vacated.

JUDGE

Tambe.

Signed by: Mr. Ashish Tambe Designation: PA To Honourable Judge Date: 19/05/2026 17:11:56