Bombay High Court
Dipti Mukul Anaokar vs Mukul Madhav Anaokar on 12 December, 2018
Author: Anuja Prabhudessai
Bench: Anuja Prabhudessai
Megha 7_mca_250_2018.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
MISCELLANEOUS CIVIL APPLICATION NO.250 OF 2018
Dipti Mukul Anaokar ...Applicant
Versus
Mukul Madhav Anaokar ...Respondent
.....
Mr. Sham Bhojane i/b. Mr. Sonam Singh for the Applicant.
None for the Respondent.
CORAM : SMT. ANUJA PRABHUDESSAI, J.
DATED: 12th DECEMBER, 2018 P.C.:-
None present for the Respondent despite due service. Opportunity is given. The learned counsel for the Applicant submits that Section 9 of the Hindu Marriage Act, 1955, proceedings pending before the Family Court, Thane is listed on 19th of this months. The Applicant is unable to appear as she her minor child of three years has congenital disease.
2. In the light of above, the Trial Court shall not proceed with the hearing of the Petition No.A-421 of 2015 till the next date of hearing. Stand over to 9.1.2019.
(SMT. ANUJA PRABHUDESSAI, J.) Megha 1/1 ::: Uploaded on - 17/12/2018 ::: Downloaded on - 27/12/2018 06:05:45 :::