REGENT COMPUTRONICS PVT. LTD.

Namita Mahendra Thanai Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

SUBBASWAMI GOUNDAN V. KAMAKSHI AMMAL [REFERRED TO]
GOHAR BEGUM VS. SUGGI ALIAS NAZMA BEGUM [REFERRED TO]
TITAGHUR PAPER MILLS COMPANY LIMITED VS. STATE OF ORISSA [REFERRED TO]
CITY AND INDUSTRIAL DEVELOPMENT CORPORATION VS. DOSU AARDESHIR BHIWANDIWALA [REFERRED TO]
KANAIYALAL LALCHAND SACHDEV VS. STATE OF MAHARASHTRA [REFERRED TO]
NIVEDITA SHARMA VS. CELLULAR OPERATORS ASSN OF INDIA [REFERRED TO]
KAMLA DEVI VS. STATE [REFERRED TO]
SOUTH CENTRAL RAILWAY EMPLOYEES CO-OP. CREDIT SOCIETY EMPLOYEES UNION VS. B. YASHODABAI [REFERRED TO]
ROXANN SHARMA VS. ARUN SHARMA [REFERRED TO]
S. RAMA IYER VS. K.V. NATARAJA IYER [REFERRED TO]
NITHYA ANAND RAGHAVAN VS. STATE OF NCT OF DELHI AND ANOHTER [REFERRED TO]
MRS. KANIKA GOEL VS. STATE OF DELHI [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of counsel appearing for the parties matter is taken up for final hearing and heard.

(2.) This Writ Petition is filed under Article 226 of the Constitution of India with following substantive prayer :

(3.) It is the case of the Petitioner that, the marriage between Petitioner and second Respondent was solemnized on 18th February 2008. Couple is blessed with male child by name Krishang on 2nd March 2017. Second Respondent is gainfully employed at New Zealand as Administrative Officer in a private company. He has been residing in New Zealand for 3 ½ years approximately, however, he used to frequently visit to India. Mother in law of the present Petitioner is staying at Ghatkopar. It is the case of the Petitioner that, whenever second Respondent used to come to India, he used to stay at the address mentioned in cause tittle.

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NAMITA MAHENDRA THANAI Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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