Bombay High Court
Mrs. Pallavi Pradeep Patankar vs Mr. Pradeep Sambhajirao Patankar on 19 December, 2018
Author: N. J. Jamadar
Bench: K.K. Tated, N. J. Jamadar
17.366.18-cam+.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL APPLICATION NO.365/2018
IN
FAMILY COURT APPEAL (ST) NO. 27997/2018
WITH
CIVIL APPLICATION NO.366/2018
IN
FAMILY COURT APPEAL (ST) NO. 28016/2018
Pallavi Pradeep Patankar ... Applicant
V/s.
Pradeep Sambhajirao Patankar ... Respondent
Ms. Trupti Surve I/b Sahil Mahajan for the Applicant
CORAM: K.K. TATED &
N. J. JAMADAR, JJ.
DATED : DECEMBER 19, 2018 P.C. :
1 Heard. By these Applications, the Applicant is seeking condonation of 16 days delay in preferring the appeals against the judgments and decree dated 08.05.2018 passed by the Judge, Family Court No.7, Mumbai.
2 Rule.
Rule is made returnable on 15.02.2019.
Basavraj G. Patil 1/2 ::: Uploaded on - 21/12/2018 ::: Downloaded on - 25/12/2018 21:28:44 :::17.366.18-cam+.doc 3 In addition to usual mode of service, the Applicant is permitted to serve the Respondent along with entire proceedings either by registered post and/or by hand delivery and file an affidavit of service to that effect on or before the next date.
(N. J. JAMADAR, J.) (K. K. TATED, J.) Basavraj G. Patil 2/2 ::: Uploaded on - 21/12/2018 ::: Downloaded on - 25/12/2018 21:28:44 :::