Sameer S/O Abdul Sattar Sheikh vs Rashmi D/O Sureshrao Dighade
2021 Latest Caselaw 10982 Bom

                                                                                      6.fca.77.2018.odt
                                                 1



                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          NAGPUR BENCH, NAGPUR.

                    CIVIL APPLICATION (CAO) NO. 412 OF 2021
                                        IN
                   FAMILY COURT APPEAL (FCA) NO.77 OF 2018
                          Sameer S/o. Abdul Sattar Sheikh
                                   ...Versus...
                          Rashmi D/o. Sureshrao Dighade
__________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions                  Court's or Judge's orders.
and Registrar's Orders.
                             Shri S. S. Dhengale, Advocate for appellant
                             Shri P. R. Agrawal, Advocate for the Intervenor

                             CORAM : A. S. CHANDURKAR AND G. A. SANAP, JJ.

DATE : 12th August 2021

Heard the learned Advocate for the applicant/intervenor and the learned Advocate for the appellant.

2] The applicant/intervenor- Shri Mahesh S/o. Dinkar Deshmukh has made this application and prays that he be allowed to intervene in this matter in view of the specific observations made against him in para No. 38, page 43 of the impugned judgment. The learned Advocate for the applicant/intervenor submitted that the serious observations have been made against him and pursuant to the same, a direction has been issued to the Bar Council of Maharashtra and Goa to conduct the inquiry against them,

6.fca.77.2018.odt

without granting him an opportunity of hearing. On going through the relevant part of the impugned judgment and the facts stated in the application, we are of the opinion that the applicant/intervenor deserves an opportunity of hearing. Accordingly, the application is allowed.

3] The applicant/intervenor is permitted to intervene in the appeal. He be joined as a respondent No.2 in the appeal. The necessary amendment be carried out within one week by the appellant.

4] The Civil Application No. 412 of 2021 stands disposed of.

FAMILY COURT APPEAL (FCA) NO.77 OF 2018

The appellant shall file the copies of the deposition of witnesses on record within four weeks.

Stand over after four weeks.

                                            JUDGE                                JUDGE



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