Sandeep Motiram Jaykar vs Padmavati Sandeep Jaykar
2021 Latest Caselaw 6438 Bom

ppn                                     1               20.fcast-8942.21 wt iast.8944.21.doc


         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 CIVIL APPELLATE JURISDICTION

            FAMILY COURT APPEAL (ST.) NO.8942 OF 2021
                         ALONG WITH
            INTERIM APPLICATION (ST.) NO.8944 OF 2021

Sandeep Motiram Jaykar                                 .. Appellant
     Versus
Padmavati Sandeep Jaykar                               .. Respondent

            ---
Mr.Sarthak Diwan i/by Mr.Akshay P. Shinde for the appellant-husband.
Mr.Priyal Sarda for the respondent-wife.
            ---

                               CORAM : R.D. DHANUKA
                                       V.G. BISHT, JJ.

DATE : 9th APRIL 2021

P.C.:-

. The respondent has filed caveat in this matter. Learned counsel for the appellant undertakes to serve the learned counsel who has filed caveat within one week from today.

2. Learned Family Court had granted stay of the judgment, decree and order dated 16th February 2021 allowing the application filed by the wife for restitution of conjugal rights under Section 9 of the Hindu Marriage Act, 1955 till 8th April 2021.

3. Interim protection granted by the Family Court to continue till next date. Place the matter on board for 'Admission' on 22 nd April 2021.

                V.G. BISHT, J.                   R.D. DHANUKA, J.