REGENT COMPUTRONICS PVT. LTD.

Sanghmitra And Ors. Appellant

V/S

GANPAT Respondents

Referred Judgements :-

RAMESH CHANDER KAUSHAL VS. VEENA KAUSHAL [REFERRED TO]
YAMUNABAI ANANTRAO ADHAV VS. ANANTRAO SHIVRAM ADHAV [REFERRED TO]
VIMALA K VS. VEERASWAMYK [REFERRED TO]
SAVITABEN SOMABHAI BHATIYA VS. STATE OF GUJARAT [REFERRED TO]
KISNABAI VITHOBA GAYDHANE VS. VITHOBA GOMA GAYADHANE [REFERRED TO]
DEOKI PANJHIYARA VS. SHASHI BHUSHAN NARAYAN AZAD [REFERRED TO]
BADSHAH VS. SAU. URMILA BADSHAH GODSE [REFERRED TO]

JUDGEMENT

(1.) This application is filed seeking relief to set aside the order dated 5/7/2011 passed in Petition No. E-233/2001 by the Principal Judge, Family Court, Nagpur, thereby rejecting claim of maintenance filed by applicant No. 1.

(2.) Few facts leading to filing of this application are as under:-

(3.) Heard Mrs. Deshpande, learned counsel for the applicants. Mr. Sudhir Malode, learned counsel for the non-applicant remained absent.

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SANGHMITRA AND ORS. Vs. GANPAT

Referred Judgements :-

JUDGEMENT

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