Bombay High Court
Sau. Pooja W/O. Shrikant Kale vs Shrikant Rameshwarrao Kale on 10 April, 2023
Author: Vinay Joshi
Bench: Vinay Joshi
1 57.62.fca.04.23.11.2023
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
FAMILY COURT APPEAL NO.4 OF 2023
Sau. Pooja w/o Shrikant Kale
..vs..
Shrikant Rameshwarrao Kale
AND
FAMILY COURT APPEAL NO.11 OF 2023
Sau. Pooja w/o Shrikant Kale
..vs..
Shrikant Rameshwarrao Kale
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Shri A.S. Mardikar, Senior Advocate, with Shri V.R. Deshpande,
Advocate for the appellant.
Shri A.R. Deshpande, Advocate for the respondent.
CORAM : VINAY JOSHI AND BHARAT P. DESHPANDE, JJ.
DATED : 10/04/2023.
Heard.
2. These are the appeals of wife challenging her claim before the Family Court about refusal of restitution of conjugal rights and decree of divorce.
3. Vide same judgment and order, the Family Court though dismissed the wife's claim, however granted divorce in favour of respondent husband on his petition.
4. In view of above facts, ADMIT.
5. Issue notice to the respondent, returnable on 28.04.2023.
6. Learned Counsel for the respondent waives the service of notice.
7. The Records and Proceeding has not been ::: Uploaded on - 11/04/2023 ::: Downloaded on - 12/04/2023 04:04:44 ::: 2 57.62.fca.04.23.11.2023 received yet.
8. Interim order to continue till the next date granted in Family Court Appeal No.4 of 2023.
(BHARAT P. DESHPANDE, J.) (VINAY JOSHI, J.) Trupti ::: Uploaded on - 11/04/2023 ::: Downloaded on - 12/04/2023 04:04:44 :::