Bombay High Court
Smt. Sonali Ramchandran Ayyar vs Shri. Ramchandran Venkatraman Ayyar on 10 September, 2018
Bench: A.A. Sayed, S.C. Gupte
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL JURISDICTION
FAMILY COURT APPEAL NO. 67 OF 2018
Smt. Sonali Ramchandran Ayyar ....Appellant
V/S
Shri. Ramchandran Venkatraman Ayyar ....Respondent
CORAM : A.A. SAYED &
S.C. GUPTE, JJ
DATE : 10th September, 2018
P.C. :
Due to paucity of time the matter is adjourned to 05/10/2018. In case any ad-interim/interim relief is operating till today, the said order will continue to operate till the next date. If ad-interim/interim relief is not granted for a limited period, the said order will remain unaffected.
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