Bombay High Court
Shri. Kshitish Shreekant Bapat vs Smt. Aditi Kashitish Bapat on 31 March, 2021
Author: V. G. Bisht
Bench: R. D. Dhanuka, V. G. Bisht
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
24.FAMILY COURT APPEAL NO. 110 OF 2012
WITH
FAMILY COURT APPEAL NO. 112 OF 2012
WITH
CIVIL APPLICATION NO. 267 OF 2012
IN
FAMILY COURT APPEAL NO. 112 OF 2012
AND
25.FAMILY COURT APPEAL NO. 89 OF 2019
WITH
INTERIM APPLICATION (ST) NO.4715 OF 2021
AND
INTERIM APPLICATION NO.3697 OF 2020
AND
CIVIL APPLICATION NO. 125 OF 2019
IN
FAMILY COURT APPEAL NO. 89 OF 2019
AND
26.FAMILY COURT APPEAL NO. 171 OF 2019
WITH
CIVIL APPLICATION NO. 268 OF 2019
AND
INTERIM APPLICATION (ST) NO.5067 OF 2021
IN
FAMILY COURT APPEAL NO. 171 OF 2019
AND
30.FAMILY COURT APPEAL NO. 5 OF 2020
WITH
INTERIM APPLICATION NO.481 OF 2020
IN
FAMILY COURT APPEAL NO. 5 OF 2020
AND
31.FAMILY COURT APPEAL NO. 13 OF 2020
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WITH
INTERIM APPLICATION NO.753 OF 2020
IN
FAMILY COURT APPEAL NO. 13 OF 2020
WITH
INTERIM APPLICATION NO.3791 OF 2020
IN
FAMILY COURT APPEAL (ST) NO. 4031 OF 2020
AND
32.FAMILY COURT APPEAL NO. 20 OF 2020
WITH
INTERIM APPLICATION NO.2402 OF 2020
AND
INTERIM APPLICATION NO.2401 OF 2020
IN
FAMILY COURT APPEAL NO. 20 OF 2020
AND
33.FAMILY COURT APPEAL NO. 31 OF 2020
WITH
INTERIM APPLICATION NO.597 OF 2019
AND
INTERIM APPLICATION NO.596 OF 2019
AND
INTERIM APPLICATION NO.190 OF 2019
IN
FAMILY COURT APPEAL NO. 31 OF 2020
AND
35.FAMILY COURT APPEAL (ST) NO. 5662 OF 2021
AND
40.FAMILY COURT APPEAL NO. 167 OF 2008
WITH
FAMILY COURT APPEAL NO. 168 OF 2008
AND
41.FAMILY COURT APPEAL NO. 32 OF 2009
WITH
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CIVIL APPLICATION NO. 148 OF 2013
AND
CIVIL APPLICATION NO. 95 OF 2015
IN
FAMILY COURT APPEAL NO. 32 OF 2009
WITH
FAMILY COURT APPEAL NO. 44 OF 2009
WITH
CIVIL APPLICATION NO. 180 OF 2012
IN
FAMILY COURT APPEAL NO. 44 OF 2009
AND
42.CIVIL APPLICATION NO. 163 OF 2015
IN
FAMILY COURT APPEAL NO. 88 OF 2015
AND
43.CIVIL APPLICATION NO. 306 OF 2018
IN
FAMILY COURT APPEAL NO. 69 OF 2018
AND
44.CIVIL APPLICATION NO. 94 OF 2019
IN
FAMILY COURT APPEAL NO. 136 OF 2016
AND
45.CIVIL APPLICATION NO. 285 OF 2019
IN
FAMILY COURT APPEAL NO. 98 OF 2016
AND
46.INTERIM APPLICATION NO.1917 OF 2019
IN
FAMILY COURT APPEAL NO. 188 OF 2019
AND
47.INTERIM APPLICATION NO.2106 OF 2019
IN
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FAMILY COURT APPEAL (ST) NO. 28140 OF 2019
AND
48.INTERIM APPLICATION NO.2909 OF 2019
IN
FAMILY COURT APPEAL NO. 215 OF 2018
AND
50.CIVIL APPLICATION NO. 3 OF 2020
AND
CIVIL APPLICATION NO. 4 OF 2020
IN
FAMILY COURT APPEAL (ST) NO. 21574 OF 2019
AND
51.CIVIL APPLICATION NO. 5 OF 2020
IN
FAMILY COURT APPEAL NO. 52 OF 2018
CORAM: R. D. DHANUKA AND
V. G. BISHT, JJ.
DATE : 31st MARCH, 2021. P.C. :-
. Due to paucity of time, stand over to 7th April, 2021. Ad-interim relief granted by this Court, if any, to continue till next date.
[V. G. BISHT, J.] [R. D. DHANUKA, J.] ::: Uploaded on - 01/04/2021 ::: Downloaded on - 01/04/2021 22:01:38 :::