Bombay High Court
Shri. Kshitish Shreekant Bapat vs Smt. Aditi Kashitish Bapat on 24 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
ORDINARY ORIGINAL CIVIL JURISDICTION
21. INTERIM APPLICATION (STAMP) NO. 5312 OF 2021
IN
FAMILY COURT APPEAL (L) NO. 5311 OF 2021
AND
23. FAMILY COURT APPEAL (STAMP) 5662 OF 2021
AND
24. INTERIM APPLICATION (STAMP) NO. 6614 OF 2021
IN
FAMILY COURT APPEAL (L) NO. 6613 OF 2021
AND
25. INTERIM APPLICATION (STAMP) NO. 7311 OF 2021
IN
FAMILY COURT APPEAL NO. 201 OF 2019
AND
26. 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
27. FAMILY COURT APPEAL NO. 89 OF 2019
WITH
INTERIM APPLICATION (STAMP) N. 4715 OF 2021
WITH
INTERIM APPLICATION NO. 3697 OF 2020
WITH
CIVIL APPLICATION NO. 125 OF 2019
AND
28. FAMILY COURT APPEAL NO. 5 OF 2020
WITH
INTERIM APPLICATION NO. 481 OF 2020
AND
29. FIST APPEAL NO. 20 OF 2020
WITH
Rekha Patil 1/4
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CIVIL APPLICATION NO. 12 OF 2019
AND
30. FAMILY COURT APPEAL NO. 32 OF 2009
WITH
CIVIL APPLICATION NO. 95 OF 2015
WITH
CIVIL APPLICATION NO. 148 OF 2013
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
32. FAMILY COURT APPEAL NO. 43 OF 2020
WITH
FAMILY COURT APPEAL (STAMP) NO. 96793 OF 2020
AND
33. CONTEMPT PETITION NO. 56 OF 2020
AND
34. INTERIM APPLICATION NO. 550 OF 2020
IN
FAMILY COURT APPEAL NO. 138 OF 2011
AND
35. INTERIM APPLICATION NO.2005 OF 2020
IN
FAMILY COURT APPEAL NO. 70 OF 2013
AND
36. FAMILY COURT APPEAL (STAMP) 92542 OF 2020
WITH
INTERIM APPLICATION (STAMP) NO. 92543 OF 2020
WITH
INTERIM APPLICATION (STAMP) NO. 92544 OF 2020
AND
37. INTERIM APPLICATION (STAMP) NO. 660 OF 2021
IN
FAMILY COURT APPEAL NO. 41 OF 2019
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AND
38. INTERIM APPLICATION (STAMP) NO. 2767 OF 2021
IN
FAMILY COURT APPEAL NO. 128 OF 2016
AND
39. FAMILY COURT APPEAL (STAMP) NO. 4748 OF 2021
WITH
INTERIM APPLICATION (STAMP) NO. 4751 OF 2021
WITH
INTERIM APPLICATION (STAMP) NO. 4750 OF 2021
AND
40. FAMILY COURT APPEAL NO. 167 OF 2008
WITH
FAMILY COURT APPEAL NO. 168 OF 2008
AND
41. CIVIL APPLICATION NO. 163 OF 2915
IN
FAMILY COURT APPEAL NO. 88 OF 2015
AND
42. INTERIM APPLICATION NO. 2909 OF 2019
IN
FAMILY COURT APPEAL NO. 215 OF 2018
AND
43. CIVIL APPLICATION NO. 3 OF 2020
WITH
CIVIL APPLICATION NO. 4 OF 2020
IN
FAMILY COURT APPEAL (L) NO. 21574 OF 2019
AND
44. CIVIL APPLICATION NO. 5 OF 2020
IN
FAMILY COURT APPEAL NO. 52 OF 2018
AND
45. INTERIM APPLICATION NO. 162 OF 2021
IN
FAMILY COURT APPEAL (L) NO. 3214 OF 2020
AND
46. FAMILY COURT APPEAL NO. 83 OF 2009
AND
Rekha Patil 3/4
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47. CIVIL APPLICATION NO. 243 OF 2019
IN
FAMILY COURT APPEAL NO. 186 OF 2017
AND
48. FAMILY COURT APPEAL NO. 109 OF 2013
WITH
INTERIM APPLICATION NO. 880 OF 2020
CORAM : R.D. DHANUKA &
V.G.BISHT, JJ.
DATE : 24th March, 2021. P.C.:
Due to paucity of time, stand over to 31 st March, 2021. Ad-
interim relief granted by this Court, if any, to continue till next date.
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