Bombay High Court
Mr. Sachin Baburao Khatode vs Hirabai Sahebrao Sathe And Anr on 17 April, 2023
Author: Prithviraj K. Chavan
Bench: Prithviraj K. Chavan
24-IA-16815-2022.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
INTERIM APPLICATION NO. 16815 OF 2022
IN
FIRST APPEAL NO. 83 OF 2023
Sachin Baburao Khatode ... Applicant
Versus
Hirabai Sahebrao Sathe And Anr. ... Respondents
.....
Ms. Seema Sarnaik i/b Ms. Sangeeta Salvi, for the Appellant.
.....
CORAM : PRITHVIRAJ K. CHAVAN, J.
DATED : 17th APRIL, 2023.
P.C. Affidavit of service alongwith track consignment report of the postal department has been tendered on record indicating service on the respondents, however, none present for the respondents. 2 Heard learned Counsel for the applicant. 3 The Court below by an impugned order dated 9th February, 2022 declared the respondents as legal guardians of " Dhanush"
inter alia directing that his custody will continue to remain with respondents.
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24-IA-16815-2022.doc
4 It is submitted that the applicant is the father of Dhanush. A
separate application is moved for getting access of the son by the applicant.
5 Pending the Appeal, there shall be stay to the execution, operation and implementation of the impugned order dated 9 th February, 2022.
[PRITHVIRAJ K. CHAVAN, J.]
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