Bombay High Court
Kalpna Pankaj Rozatkar vs Pankaj Supadu Rozatkar on 5 September, 2018
Author: Ravindra V. Ghuge
Bench: Ravindra V. Ghuge
1
IN THE HIGH COURT OF JUDICATURE OF BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO. 10134 OF 2018
KALPNA PANKAJ ROZATKAR
VERSUS
PANKAJ SUPADU ROZATKAR
Advocate for Petitioner : Mr. M.G. Patil h/f. Mr. V.P. Patil.
Advocate for Respondent : Mr. Manoj Patil h/f. Mr. C.K. Shinde.
CORAM : RAVINDRA V. GHUGE, J.
Dated : 05th September, 2018. PER COURT :
1. The petitioner is before this Court praying for restoration of HMP No. 197/2011, and for setting aside the order dated 15/01/2014.
2. It appears that these litigating parties who are inter-se wife and husband, had resolved their matrimonial dispute in mediation. An order was accordingly passed on 15/01/2014 on the compromise purshis Exhibit 45 in the light of the mediation report Exhibit 44.
3. In Writ Petition No. 10127/2014, these parties approached this Court and sought restoration of their pending proceedings as ::: Uploaded on - 07/09/2018 ::: Downloaded on - 09/09/2018 00:59:35 ::: 2 they had resiled from the compromise. By order dated 13/06/2017, most of the proceedings between the parties were restored, except HMP No. 197/2011, which is a subject matter of this Writ Petition which was not listed at that time.
4. In view of the above, this petition is partly allowed. The order dated 15/01/2014, below Exhibit 45 stands set aside by consent and HMP No. 197/2011, stands restored to the Court of the learned Civil Judge, Senior Division, Jalgaon.
5. Both the litigating sides would appear before the said Court on 25/09/2018.
( RAVINDRA V. GHUGE, J. ) S.P.C. ::: Uploaded on - 07/09/2018 ::: Downloaded on - 09/09/2018 00:59:35 :::