REGENT COMPUTRONICS PVT. LTD.

VIKRAM Appellant

V/S

Vrushali Respondents

Referred Judgements :-

AKOLA SHEKHAR SHIVDAS MAHIRE AND ORS. VS. SARIKABAI SHEKHAR MAHIRE [REFERRED TO]
PRASHANT S/O. MANMOHANJI LADDHA AND ANR. VS. SAU MADHURI W/O. PRASHANT LADDHA [REFERRED TO]
NANDKISHOR PRALHAD VYAWAHARE VS. MANGALA W/O PRATAP BANSAR [REFERRED TO]
ARUL DANIEL AND OTHERS VS. SUGANYA [REFERRED TO]
CHARAN DAS VS. MT. SURASTI BAI [REFERRED TO]
Y ABRAHAM AJITH VS. INSPECTOR OF POLICE CHENNAI [REFERRED TO]
SHYAMLAL DEVDA VS. PARIMALA [REFERRED TO]

JUDGEMENT

(1.) Rule.

(2.) Rule made returnable forthwith by consent of the parties.

(3.) This petition is by husband aggrieved by an order dtd. 24/6/2022 passed by the learned Judicial Magistrate, First Class, Chalisgaon in an application below Exhibit-36 in P.W.D.V.A. No.108/2017, thereby rejecting the application, raising objection about the jurisdiction to the Court and filing complaint under Sec. 193 against respondent no.1/wife.

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VIKRAM Vs. VRUSHALI

Referred Judgements :-

JUDGEMENT

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