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Mr. Rajesh H. Parikh E/15, Bussa Apartment, B.M. Bhargave Marg Santacruz (W), Mumbai-400054 Vs Mrs. Deepika R. Parikh E/15, Bussa Apartment, B.M. Bhargave Marg Santacruz (W), Mumbai-400054 <BR> Mrs. Deepika R. Parikh E/15, Bussa Apartment, B.M. Bhargave Marg Santacruz (W), Mumbai-400054
Decision:
Dismissed
07-03-2012
.... ars is made till the withdrawal of the petition which is more than Rs. 1 lakhs. It is true that for recovery of the said arrears, respondent-wife has a remedy of file separate recovery petition or a petition for contempt. Question is whether disobedience of that order can be taken into account as a ...
Bombay High Court
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