Bombay High Court
Sau. Vidya Divorcee Of Sunil Telgote vs Sunil S/O. Mahadeo Telgote on 15 February, 2021
Author: Pushpa V. Ganediwala
Bench: A.S. Chandurkar, Pushpa V. Ganediwala
206FCA50.16.odt 1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
NAGPUR BENCH, NAGPUR.
FAMILY COURT APPEAL NO. 50 OF 2016
(Sau. Vidya Sunil Telgote Vrs. Sunil s/o Mahadeo Telgote)
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Office Notes, Office Memoranda of Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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Shri A.K. Choube, Advocate for the appellant.
Shri S. Raissuddin, Advocate for R-sole.
CORAM:- A.S. CHANDURKAR AND
PUSHPA V. GANEDIWALA, JJ.
DATED :- FEBRUARY 15, 2021.
Heard.
Learned counsel on behalf of both the parties have filed a joint Pursis stating therein that they have settled the matter with regard to custody of child - Soumya out of the Court and that the appellant would meet the child - Soumya once in two months i.e. on every first working Saturday for three hours in the presence of Counselor of Family Court, Nagpur.
The Pursis filed by the learned counsel is taken on record and marked as 'X' for identification.
The learned counsel request this Court to pass the decree in terms of settlement.
In view of settlement between the parties, the appeal stands disposed of in terms of settlement and ::: Uploaded on - 15/02/2021 ::: Downloaded on - 15/02/2021 23:58:32 ::: 206FCA50.16.odt 2 decree be drawn accordingly. No order as to costs. All pending civil applications are also disposed of accordingly.
JUDGE JUDGE
*DB
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