Bombay High Court
Sachin Haribhau Bidkar vs Ashwini Sachin Bidkar on 4 July, 2024
Author: Mangesh S. Patil
Bench: Mangesh S. Patil
2024:BHC-AUG:13135-DB
910 CA 3515 OF 2024.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
910 CIVIL APPLICATION NO. 3515 OF 2024
IN FCAST/8081/2024
WITH
CIVIL APPLICATION NO. 3516 OF 2024
IN FCAST/8081/2024
SACHIN HARIBHAU BIDKAR
VERSUS
ASHWINI SACHIN BIDKAR
...
Advocate for Applicant : Mr. Pande Dipesh D.
CORAM : MANGESH S. PATIL &
SHAILESH P. BRAHME, JJ.
DATE : 04.07.2024
PER COURT :
The learned advocate for the applicant/appellant, on instructions, seeks leave to withdraw the applications and the appeal with liberty to apply for review of the order dated 08.02.2024 passed in Writ Petition No. 1455/2023, in the light of the law declared by the successive division benches of this Court in the matters of Sunil Hansraj Gupta Vs. Payal Sunil Gupta, 1991(2) Bombay Cases Reporter, 520 and Amishi Milan Honawar Vs. Milin Bhavanishankar Honawar; 2005 (4) Bombay Cases Reporter, 493.
2. Leave is granted.
3. The Applications and the Family Court Appeal are disposed of as withdrawn with liberty as prayed for.
( SHAILESH P. BRAHME, J.) (MANGESH S. PATIL, J.) mkd/-
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