POOJALAXMI ANGAD GHULE Vs. ANGAD GHULE

JUDGEMENT

(1.) In Writ Petition No.10813 of 2024 filed by the husband - Angad Mahendra Ghule, the challenge is to the legality and validity of the Order dtd. 4/7/2024 passed by the learned Judge, Family Court No.2, Pune, below Exhibit-14 in Petition No. A-283 of 2023. The operative part of the impugned Order dtd. 4/7/2024 reads as under :-

(2.) In Writ Petition No.17401 of 2024 filed by the wife - Poojalaxmi Angad Ghule, the challenge is to the aforesaid Order dtd. 4/7/2024 as also Order dtd. 19/10/2024 passed by the learned Judge, Family Court No.2, Pune in Petition No. Civil M.A. - 69 of 2024 which has been filed seeking Review of the said Order dtd. 4/7/2024.

(3.) One of the contentions raised by Mr. Sarwate, learned Counsel for the wife is that although the learned Judge of the Family Court has recorded the finding that the wife has concealed her income, however, the said finding is recorded without giving any reasons.