Bombay High Court
Mr. Jatinder Singh Kohil vs Mrs. Gurmeet Kaur Jatinder Singh Kohil on 8 June, 2022
Author: Prithviraj K. Chavan
Bench: K.R. Shriram, Prithviraj K. Chavan
Digitally signed
by GAURI
GAURI AMIT 1/2 35.CAM-284-2019.doc
AMIT GAEKWAD
GAEKWAD Date:
2022.06.09
15:54:36 +0530 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL APPLICATION NO.284 OF 2019
WITH
INTERIM APPLICATION NO.1655 OF 2019
WITH
INTERIM APPLICATION NO.2477 OF 2019
IN
FAMILY COURT APPEAL NO.197 OF 2019
Jatinderpal Singh Kohli ....Applicant
V/s.
Gurmeet Kaur Jatinderpal Singh Kohli ....Respondent
WITH
INTERIM APPLICATION NO.750 OF 2020
IN
FAMILY COURT APPEAL NO.147 OF 2019
Gurmeet Kaur Jatinderpal Singh Kohli ....Applicant
V/s.
Jatinderpal Singh Kohli ....Respondent
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Mr. Jignesh Shah for appellant in FCA/197/2019.
None for respondent in FCA/197/2019.
Mr. J.K. Shah a/w. Mr. Murtuza Bohra i/b. RJ Law for respondent in
FCA/147/2019 and for appellant in FCA/197/2019.
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CORAM : K.R. SHRIRAM &
PRITHVIRAJ K. CHAVAN, JJ.
DATED : 8th JUNE 2022 P.C.:
1 As recorded in the order dated 5th March 2020 respondent has sought leave of the Court to argue the matter in person because she has given discharge to her advocate. Respondent also wanted to make appropriate application in the registry for permission to argue in person.
Gauri Gaekwad 2/2 35.CAM-284-2019.doc 2 Respondent is absent today and it is not clear whether such an application before the registry has been filed. 3 Therefore, stand over to 29th June 2022 on which date respondent is directed to remain present in Court. 4 Appellant's advocate to inform respondent about this order. (PRITHVIRAJ K. CHAVAN, J.) (K.R. SHRIRAM, J.) Gauri Gaekwad