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Bombay HC: Insolvency Cannot be Used to Evade a Family Court’s Maintenance Order - (24 Nov 2025)

INSOLVENCY

Bombay High Court held that the Presidency-Towns Insolvency Act, 1909 cannot be used to frustrate or indirectly stay a Family Court’s maintenance order, observing that insolvency relief cannot undermine a subsisting maintenance directive or obstruct its execution.

Tags : INSOLVENCY   MAINTENANCE   FAMILY COURT  

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