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Dr. Akshay Arun Ranade vs Sarika Akshay Ranade
2021 Latest Caselaw 6766 Bom

Citation : 2021 Latest Caselaw 6766 Bom
Judgement Date : 27 April, 2021

Bombay High Court
Dr. Akshay Arun Ranade vs Sarika Akshay Ranade on 27 April, 2021
Bench: R.D. Dhanuka, Virendrasingh Gyansingh Bisht
                                                                                   6-rpm-2-2021.doc




                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        CIVIL APPELLATE JURISDICTION

                          REVIEW PETITION NO. 2 OF 2021
                                       IN
                       FAMILY COURT APPEAL NO. 122 OF 2019

Dr. Akshay Arun Ranade                                                 ...Petitioner

            Versus

Dr.Mrs. Sarika Akshay Ranade                                           ...Respondent
                                                   ......

Mr.Omkar Paranjape for the Review Petitioner/ Original Petitioner.
Mr. Abhijit Sarwate a/w. Mr. Ajinkya Udane for the Respondent/
Original Appellant.
                               ......

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

DATE : 27th April, 2021

P.C.:

1. Mr. Sarwate, learned Counsel for the original appellant, seeks

time to file reply to the Review Petition.

2. Mr. Paranjape, learned Counsel for the review petitioner, states

that the original appellant had applied for clarification of the

judgment dated 7th April, 2021 not immediately after

pronouncement of the judgment but later on without giving any

Trupti 1/2

6-rpm-2-2021.doc

notice to the review petitioner.

3. Mr. Paranjape, learned Counsel for the review petitioner, is

right in this statement.

4. Affidavit in reply shall be filed within two weeks from today

with a copy to be served upon the review petitioner's advocate.

Rejoinder, if any, shall be filed within two weeks thereafter.

5. Place the matter on board on 14 th June, 2021 at 2.00 p.m. Till

next date, the directions added in paragraph No. 52 of the said

judgment stands stayed.



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




Trupti                                                                               2/2




 

 
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