SIDDHARTH RAMDAS MOHITE Vs. LATA SIDDHARTH MOHITE

JUDGEMENT

(1.) Heard. This Application is made by the husband for stay of the operation and implementation of the order dated 17.12.2014 passed by the Family Court No.6, Mumbai in Petition No.C38/11 directing the Applicant to pay sum of Rs.4000/ pm to the Respondent wife towards her maintenance from the date of order.

(2.) The learned counsel for the Applicant submits that she has tried to contact her client, but to no avail.

(3.) Considering these facts and as the matter is pending since 2015 on adinterim relief, following order is passed: