- (1.) Leave granted.
(2.) The order passed by the High Court of Bombay in Civil Application No. 238 of 2007 filed in Family Court Appeal No. 128 of 2007 dated 5.10.2007 is the subject matter of this appeal.
(3.) By the impugned order, the court has directed the Court Receiver to take possession of the flat from the appellant and induct respondent-wife in the flat during the pendency of the appeal.;