Bombay High Court
Trupti Shashank Erandole Alias Trupti ... vs Shashank Rajiv Erandole on 13 January, 2023
Author: M.M. Sathaye
Bench: R.D. Dhanuka, M.M. Sathaye
13 ia 19864-22.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
INTERIM APPLICATION NO. 19864 OF 2022
IN
FAMILY COURT APPEAL NO. 45 OF 2020
Trupti Shashank Erandole Alias Trupti Ramesh Borade ...Applicant/
Appellant
Versus
Shashank Rajiv Erandole ...Respondent
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Shri.Tejas Kapre, for Applicant/Appellant.
None for Respondent.
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CORAM : R.D. DHANUKA &
M.M. SATHAYE, JJ.
DATED : 13th JANUARY, 2023 P.C. :
1. Issue notice upon Respondent, returnable on 17.02.2023. Humdast is permitted. In addition to the court notice, the Applicant is also permitted to serve the Respondent by private notice, by all permissible modes of services available in law.
2. Affidavit in reply, if any, shall be filed within two weeks from the date of service of the papers and proceedings with a copy to be served upon the Applicant/Appellant's advocate simultaneously. Rejoinder, if any, shall be filed within one week thereafter with a copy to be served upon the Respondents' advocate simultaneously.
(M.M. SATHAYE, J.) (R.D. DHANUKA, J.) Husen Page 1 of 1 ::: Uploaded on - 16/01/2023 ::: Downloaded on - 17/01/2023 03:40:25 :::