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Bombay High Court

Smt.Sheetal Alias Urvashi Deepak ... vs Shri.Deepak Govindram Bhatija on 5 February, 2020

Bench: K.K.Tated, Sarang V. Kotwal

Basavraj
G. Patil
Digitally signed by
Basavraj G. Patil
Date: 2020.02.07
15:09:27 +0530
                                                                   1.19-iam.odt


                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                 CIVIL APPELLATE SIDE JURISDICTION

                                       Interim Application No.1/2019
                                                      in
                                     Review Petition (ST) No.30514/2019
                                                      in
                                      Family Court Appeal No.180/2017


                      Ms. Sheetal @ Urvashi Deepak Bhatija     ..... Applicant
                           Vs.
                      Deepak Govindram Bhatija                 ..... Respondent

                      Mr. Ajinkya M. Udane for the Applicant
                      Mr. Ramchandra Yadav for the Respondent


                                          CORAM:    K.K.TATED &
                                                    SARANG V. KOTWAL,JJ.

DATED : FEBRUARY 5, 2020 P.C. 1 Heard. The learned counsel for the Applicant wife has made a statement that he will provide the papers and proceedings of the present matter to the advocate for Respondent husband within a week. The statement is accepted.

2 Today the matter is placed on board for speaking to the minutes of order dated 10.01.2020.

3 In cause title, instead of First Appeal No.180/2017 it should be Family Court Appeal No.180/2017.

4 Order dated 10.01.2020 stands corrected accordingly, which reads thus:

1.19-iam.odt IN THE HIGH COURT OF JUDICATURE AT BOMBAY CIVIL APPELLATE JURISDICTION INTERIM APPLICATION NO.1 OF 2019 IN REVIEW PETITION (ST.) NO.30514 OF 2019 IN FAMILY COURT APPEAL NO.180 OF 2017 Sheetal Alias Urvashi Deepak Bhatija .. Applicant vs. Deepak Govindram Bhatija .. Respondent Mr.Ajinkya M. Udane for the Applicant CORAM : K. K. TATED & SARANG V. KOTWAL, JJ DATE : JANUARY 10, 2020 P.C.:

. Not on board. At the request of learned counsel for the Applicant, matter is taken on board for urgent order.

2 Heard.

3 By this Interim Application, Applicant is seeking condonation of 12 days delay in filing Review Petition to review the order dated 17.10.2019 passed by this court (Coram: Akil Kureshi & S.J. Kathawalla, JJ.).

1.19-iam.odt 4 Registry is directed to verify and place the matter before appropriate bench on 31.01.2020.

(SARANG V. KOTWAL, J.) (K.K.TATED, J.) Basavraj G. Patil 3/3