REGENT COMPUTRONICS PVT. LTD.

SANJEEV INDRAVADAN DANI Appellant

V/S

RUPAL SANJEEV DANI Respondents

Referred Judgements :-

SUSHILABAI LAXMINARAYAN MUDLIYAR VS. NIHALCHAND WAGHAJIBHAI SHAHA [REFERRED TO]
MANGALBHAI VS. RADHYSHYAM S O PARISCHANDRA AGARWAL [REFERRED TO]
INDIAN BANK VS. MAHARASHTRA STATE COOPERATIVE MARKETING FEDERATION LIMITED [REFERRED TO]
LOKMAT NEWSPAPERS PVT LIMITED VS. SHANKARPRASAD [REFERRED TO]
SURYA DEV RAI VS. RAM CHANDER RAI [REFERRED TO]
STATE BANK OF INDIA VS. RANJAN CHEMICALS LTD [REFERRED TO]
M M T C LIMITED VS. COMMISSIONER OF COMMERCIAL TAX [REFERRED TO]
MANSARAM SAMPAT PATIL VS. SAMBHU HARCHAND CHAUDHARY [REFERRED TO]
UTTAM AMBADASRAO GAWALI VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Heard. Admit.

(2.) Counsel for the Respondent waives service. As short question is involved, Appeal was proceeded for final hearing forthwith at admission stage by consent.

(3.) This Appeal takes exception to the Judgment and order passed by the learned Single Judge of this Court dated 10th November, 2008 in Writ Petition No. 6485 of 2008 thereby dismissing the Writ Petition preferred by the Appellant and confirming the order passed by the Family Court, Bandra, Mumbai dated 21st June, 2008 below Exh. 5 and 7 in M.J. Petition No. A-218 of 2007.

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SANJEEV INDRAVADAN DANI Vs. RUPAL SANJEEV DANI

Referred Judgements :-

JUDGEMENT

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