Bombay High Court
Vaishali W/O Nilkhant Maval vs Nilkhant S/O Dattatraya Maval on 14 January, 2020
Bench: Z.A. Haq, S. M. Modak
1 caf.2163.2018.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR
Civil Application (CAF) No. 2163 OF 2018
In
First Appeal (St) No. 20069 of 2017
Vaishali w/o Nilkanth Maval
..Vs..
Nilkhant s/o Dattatraya Maval
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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.R. Rishi, Advocate for the Applicant/Appellant.
Mrs. Meera Pradeep Kshirsagar, Advocate for the Non-applicant/Respondent.
CORAM : Z.A. HAQ & S.M. MODAK, JJ.
DATED : 14th JANUARY, 2020.
The impugned judgment is passed by the District Judge, Mehkar in proceedings under the Special Marriage Act.
Office to verify whether the appeal is required to be placed before learned Single Judge.
JUDGE JUDGE
Vijay
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