ASHISH KOLHE Vs. NETRA ASHISH KOLHE

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) On 07.12.2019, the learned Judicial Magistrate F. C., Court No. 1, Pune passed the following order. "O R D E R

(3.) In January, 2020, being aggrieved by the said order, the Respondent - wife filed an Appeal before the learned Sessions Judge, Pune under Section 29 of the Domestic Violence Act. It is informed that a Misc. Application / Interim Application was filed in the said Appeal seeking stay of the order dated 07.12.2019 but there is no stay to the said order as of today, as according to the learned counsel for the Respondent - wife, the Courts were closed. The Petitioner has filed the aforesaid Petition for implementation of the order dated 07.12.2019 passed by the learned Judicial Magistrate F. C., Court No. 1, Pune below Exh. 60 in Cri. M. A. No. 2769 of 2017.