Bombay High Court
Mrs.Sushama Pramod Padhi vs Mr. Pramod Bhagwan Padhi on 31 August, 2018
Author: S.C.Gupte
Bench: A.A. Sayed, S.C.Gupte
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fca-9-13.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
FAMILY COURT APPEAL NO. 9 OF 2013
...
Mrs Sushama Pramod Padhi ...Appellant
vs
Mr Pramod Bhagwan Padhi & Anr. ...Respondents
.....
Ms.A.R.Dwivedi i/b Shikhir Grover for the Appellant.
Mr M.S.Mulla I/b I.M.Khairdi for Respondent No.1.
...
CORAM : A.A. SAYED &
S.C.GUPTE, JJ.
DATED : 31 AUGUST 2018
P.C.:
The matter is listed under the caption "for dismissal", as none appeared on behalf of the Appellant on the last date.
2. Today, learned Counsel for the Appellant appears and states that the Counsel for the Appellant could not remain present on the earlier date due to the Maratha agitation on that date. Learned Counsel for the Appellant states that the Appeal Paper Book shall be filed within eight weeks from today. We accept the statement.
3. In the event the Paper Book is not filed, place the Appeal `for dismissal' on 2 November 2018.
(S.C.GUPTE,J.) (A.A.SAYED, J.) Digitally signed by Uday Uday Prabhakar Prabhakar Kambli Uday.P.Kambli 1/1 Kambli Date:
2018.09.04 18:11:19 +0530