Bombay High Court
Trupti Shashank Erandole Alias Trupti ... vs Shashank Rajiv Erandole on 21 April, 2023
Author: Gauri Godse
Bench: R. D. Dhanuka, Gauri Godse
Digitally
signed by
VARSHA VARSHA
RAJGURU
VIJAY
VIJAY Date:
RAJGURU 2023.04.25
17:55:16
+0530
20-IA-19864-2022-fca-45-2020++.doc
varsha IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
INTERIM APPLICATION NO. 19864 OF 2022
IN
FAMILY COURT APPEAL NO. 45 OF 2020
WITH
INTERIM APPLICATION NO. 3784 OF 2020
IN
FAMILY COURT APPEAL NO. 45 OF 2020
WITH
INTERIM APPLICATION NO. 3785 OF 2020
IN
FAMILY COURT APPEAL NO. 45 OF 2020
WITH
INTERIM APPLICATION NO. 3786 OF 2020
IN
FAMILY COURT APPEAL NO. 45 OF 2020
Trupti Shashank Erandole alias Trupti Ramesh ... Applicant
Borade
vs.
Shashank Rajiv Erandole ... Respondent
Ms. Tejas Kapre, i/b MR J.S. Kapre, for the Applicant/Appellant.
CORAM : R. D. DHANUKA AND
GAURI GODSE, JJ.
DATED : 21th APRIL, 2023 P.C. :-
1. Learned counsel appearing for the Applicant undertakes to furnish sufficient number of copies of Interim Applications as required by the office within a period of two weeks from today to enable the office to comply the order dated 13th January 2023. Returnable date is extended till Page no.1 of 2 ::: Uploaded on - 25/04/2023 ::: Downloaded on - 25/04/2023 21:45:10 ::: 20-IA-19864-2022-fca-45-2020++.doc 16th June 2023. Humdust is permitted. In addition to the court notice, the Applicant is also permitted to serve the Respondent by private notice, by all permissible modes of services available in law. Rest of the direction issued by order dated 13th January 2023 to continue. It is made clear that if the Applicant does not supply sufficient number of copies of Interim Application within two weeks from today, Interim Application will be dismissed without further reference to the Court.
(GAURI GODSE, J.) (R. D. DHANUKA, J.)
Page no.2 of 2
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