Ranidas Sardarmal Dakliya vs Premlata Ranidas Dakliya
2021 Latest Caselaw 17573 Bom

                                         -1-

         IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                      BENCH AT AURANGABAD

                    FAMILY COURT APPEAL NO.48 OF 2021

                         RANIDAS SARDARMAL DAKLIYA
                                   VERSUS
                          PREMLATA RANIDAS DAKLIYA

Mr.S.S.Bora, Advocate for the appellant.

                        ( CORAM : RAVINDRA V. GHUGE &
                                  S.G. MEHARE, JJ)

                                DATE : DECEMBER 16, 2021


PER COURT :


1.      The petitioner, who is a 68 years old Practising Doctor, is
aggrieved by the judgment and order dated 25/08/2021 delivered by
the learned Family Court, Jalgaon vide which the petition No.A-
159/2019 filed by him for seeking divorce, has been dismissed.


2.      Issue notice to the respondent, returnable on 28/01/2022.

3. Call for R & P.

4. Office objections shall be removed on or before 10/01/2022.

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

khs/Dec. 2021/48