Avinash Sandu Dandge Thr His ... vs Swati Avinash Dandge
2021 Latest Caselaw 11728 Bom

                                                                             fca30.21, etc.
                                          (1)

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         BENCH AT AURANGABAD


                   909 FAMILY COURT APPEAL NO.30 OF 2021
                       WITH CA/8622/2021 IN FCA/30/2021


      AVINASH SANDU DANDGE THR HIS REPRESENTATIVE FATHER
                      SANDU NATHU DANDGE
                            VERSUS
                     SWATI AVINASH DANDGE


                      Advocate for Appellant : Mr Gholap Ajit M.



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

DATE : 24th August, 2021

PER COURT:

1. Leave to add the correct postal address of the respondent in the

appeal. The objections as regards the Vakalatnama, stand over-ruled.

Rest of the 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.

2. The appellant husband has filed this appeal through his

representative i.e. his biological father, considering his disturbed mental

health. He had preferred Petition A-371 of 2020 before the learned Family

Court at Aurangabad seeking a divorce from his wife. By the impugned

judgment dated 24th February, 2021, the said petition has been dismissed.

fca30.21, etc.

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

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

 amj