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Bombay High Court

Mr. Aniket Subhash Tupe vs Mrs. Piyusha Aniket Tupe on 13 January, 2023

Author: M.M. Sathaye

Bench: R.D. Dhanuka, M.M. Sathaye

                                                                             11 fca 86-22.doc


                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           CIVIL APPELLATE JURISDICTION
                           FAMILY COURT APPEAL NO.86 OF 2022
Aniket Subhash Tupe                                                               ...Appellant
      Versus
Piyusha Aniket Tupe                                                               ...Respondent
                                        WITH
                          FAMILY COURT APPEAL NO. 13 OF 2022

Vijay Raosaheb Dhage                                                              ...Appellant
      Versus
Sarika Vijay Dhage                                                                ...Respondent
                                     ---------
Shri.S.S. Panchpor, for Appellant in FCA/13/2022 and for Respondent in FCA/
86/2022.
Shri.Abhijit Sarwate a/w. Shri.Hardev Kaur i/b. Shri.Ajinkya Udane for,
Appellant in FCA/86/2022.
                                     ---------
                                                   CORAM : R.D. DHANUKA &
                                                           M.M. SATHAYE, JJ.

DATED : 13th JANUARY, 2023 P.C. :

1. Shri.Panchpor, learned counsel for the Appellant in FCA/13/2022 states that this matter is wrongly tagged along with FCA/86/2022. Learned counsel for the Respondent in FCA/86/2022 states that his client has already filed separate appeal being FCA/13/2020. Statement is accepted. Office is directed to detag FCA/13/2022 from FCA/86/2022.
2. We have perused order dated 16.11.2022 passed by this Court.

Shri.Sarwate, learned counsel for the Applicant in IA/3791/2020 FCA/86/2022 and for Respondent in IA/753/2020 in FCA/13/2020 states that his client has already complied with the said order. Statement is accepted. Husen Page 1 of 2 ::: Uploaded on - 17/01/2023 ::: Downloaded on - 17/01/2023 21:58:09 :::

11 fca 86-22.doc

3. Learned counsel for the Respondent states that due to unavoidable circumstances, the affidavit in reply in compliance with the order dated 16.11.2022 could not be filed within time prescribed and seeks one week extension for compliance with the said order. Statement is accepted. Affidavit- in-reply shall be filed by Respondent-wife in Family Court Appeal, within one week from today, without fail. It is made clear that no further extension of time would be granted.

4. Place interim applications on board on 27.01.2023.

(M.M. SATHAYE, J.)                                           (R.D. DHANUKA, J.)




Husen                                                                   Page 2 of 2


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