Bombay High Court
Surekha Subhash Patil vs Subhash Kashinath Patil on 30 August, 2023
Author: S. G. Mehare
Bench: S. G. Mehare
IN THE HIGH COURT OF JUDICATURE AT BOMBAY BENCH
AT AURANGABAD
934 CIVIL APPLICATION NO.15911 OF 2022
IN SA/133/2017 WITH CA/5044/2023 IN SA/133/2017
SUREKHA SUBHASH PATIL
VERSUS
SUBHASH KASHINATH PATIL
...
Advocate for Applicant : Mr. Patil Chandrakant P.
Advocate for Respondent : Adv. Rahil Kazi h/f Mr. P. R.
Katneshwarkar.
...
CORAM : S. G. MEHARE, J.
DATE : 30.08.2023
PER COURT :-
1. This is a matrimonial dispute. As per the husband, he is residing separate since 1999, one son is with him and another is with the wife. The husband has been retired and suffering from paralysis.
2. After hearing the respective learned counsels, the Court is hopeful that the matter may be settled amicably, if they are allowed to have interaction. Both learned counsels have no objection to make an attempt to have interaction to explore the solution. Hence, the learned counsel for the applicant is requested to verify whether the husband is able to appear ::: Uploaded on - 31/08/2023 ::: Downloaded on - 01/09/2023 04:49:01 ::: before the Additional District Court at Bhusawal, for securing his presence through the Video Conferencing.
3. Learned counsel for the applicant/wife is directed to ask the wife to remain present before the Court on 13.09.2023.
4. The Office is directed to keep Video Conferencing facility available.
(S. G. MEHARE, J.) ...
vmk/-
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