Pravin Maniklal Kahate vs Raksha Pravin Kahate
2021 Latest Caselaw 11722 Bom

                                                                               fca16.21
                                         (1)

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         BENCH AT AURANGABAD

                   908 FAMILY COURT APPEAL NO.16 OF 2021

                               PRAVIN MANIKLAL KAHATE
                                       VERSUS
                                RAKSHA PRAVIN KAHATE


 Mr S.B. Choudhari, Advocate for appellant

                                       CORAM : RAVINDRA V. GHUGE
                                                      AND
                                               S. G. MEHARE, JJ.

DATE : 24th August, 2021

PER COURT:

1. The appellant is aggrieved by the judgment and order dated 28 th

January, 2020, delivered by the learned Family Court, Aurangabad

rejecting Petition A-177 of 2018 filed by him seeking divorce from the

respondent. A girl child is born out of the said marriage who is presently in

the custody of the respondent wife. Grievance is that the testimony of the

two witnesses examined by the appellant has not been properly

appreciated by the learned Family Court.

2. Issue notice to the respondent, returnable on 30 th September, 2021.

3. All office objections shall be removed on or before 8 th September,

2021, failing which this appeal shall stand dismissed without reference to

the Court on 9th September, 2021.

  (S. G. MEHARE, J.)                           (RAVINDRA V. GHUGE, J.)

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