Bombay High Court
Rupal Mayur Doshi vs Mayur Jaswantray Doshi on 24 March, 2023
Author: Gauri Godse
Bench: R.D. Dhanuka, Gauri Godse
2023:BHC-AS:9267-DB
9 CAM-280-2015.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL APPLICATION NO.280 OF 2015
Rupal Mayur Doshi ...Applicant
Versus
Mayur Jaswantray Doshi ...Respondent
IN
FAMILY COURT APPEAL NO. 135 OF 2010
Rupal Mayur Doshi ...Appellant
Versus
Mayur Jaswantray Doshi ...Respondent
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Ms. Vaishali Karia, for Appellant.
Mr. Ankit Rajput i/b. Mr. Manoj Bhatt, for Respondent.
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CORAM : R.D. DHANUKA &
GAURI GODSE, JJ.
DATED : 24th March, 2023 P.C. :
. Learned Advocate for respective Parties tendered duly signed Consent Terms on record. Consent Terms dated 24.03.2023 are taken on record and marked as 'X' for identification. Consent Terms are signed by the parties. Parties and signature of the parties are identified by their respective Advocates who are present in the Court.Husen Page 1 of 2 ::: Uploaded on - 28/03/2023 ::: Downloaded on - 28/03/2023 22:00:37 :::
9 CAM-280-2015.doc
2. Family Court Appeal is disposed off in terms of Consent Terms.
3. Decree to be drawn accordingly.
4. Undertaking given in the Consent Terms are accepted as undertaking to this Court.
5. In view of the disposal of the Family Court Appeal, pending civil application stands disposed off.
6. Parties to act on an authenticated copy of this order.
(GAURI GODSE, J.) (R.D. DHANUKA, J.) Husen Page 2 of 2 ::: Uploaded on - 28/03/2023 ::: Downloaded on - 28/03/2023 22:00:37 :::