REGENT COMPUTRONICS PVT. LTD.

SANJAY ANGAD CHADDAH Appellant

V/S

DEEPA SANJAY CHADDAH Respondents

Referred Judgements :-

CHHAGANBHAI NORSINBHAI VS. SONI CHANDUBHAI GORDHANBHAI [REFERRED TO]
PATHUMMA DAUGHTER OF KOOPILAN UNEEN VS. KUNTALAN KUTTY [REFERRED TO]
INDERMANI KIRTIPAL VS. UNION OF INDIA [REFERRED TO]
BANK OF BARODA VS. SADRUDDIN HASAN DAYA [REFERRED TO]
LEILA DAVID VS. STATE OF MAHARASHTRA [REFERRED TO]
BAJRANGLAL GANGADHAR KHEMKA VS. KAPURCHAND LTD [REFERRED TO]

JUDGEMENT

(1.) Rule. Made returnable forthwith.

(2.) The Petitioner husband has challenged the order of the Family Court Mumbai passed as a common order in three interim applications taken out by the Respondent wife.

(3.) The husband and the wife resided in the U.K after their marriage on 10th September 2004.

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SANJAY ANGAD CHADDAH Vs. DEEPA SANJAY CHADDAH

Referred Judgements :-

JUDGEMENT

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