Pranay Raghunath Chavan vs Meera Pranay Chavan
2021 Latest Caselaw 2342 Bom

                                                                  04-FCAST-2429-2021.odt
         Digitally
         signed by
         Trupti              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Trupti   Bhamne
Bhamne   Date:                        CIVIL APPELLATE JURISDICTION
         2021.02.05
         00:13:15
         +0530              FAMILY COURT APPEAL (STAMP ) NO. 2429 OF 2021


                Mr.Pranay Raghunath Chavan                            ... Appellant
                               V/s.
                Mrs. Meera Pranay Chavan                              ... Respondent
                                                     ......
                Mr. Dattatray P. Adarkar for the Appellant.
                Mr. Pranay Raghunath Chavan, Appellant- Husband present in the Court.
                Mrs.Meera P. Chavan, Respondent- Wife present in the Court.
                                                   ......

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

DATE : 4th February, 2021.

PC:

1. Both the parties are present in the Court.

2. The appellant appears through his Counsel.

3. Both the parties have agreed for divorce by mutual consent and

prayed that the decree passed by learned Judge, Family Court No.6,

Bandra, Mumbai in Petition No. A-2648 of 2019 be substituted by decree

of divorce by mutual consent.

Trupti 1/2 04-FCAST-2429-2021.odt

4. By consent of the parties, the judgment dated 12 th January, 2021

passed by learned Judge, Family Court No.6, Bandra, Mumbai in Petition

No. A-2648 of 2019 filed by the petitioner and appellant herein is set

aside.

5. There would be a decree of divorce by mutual consent in

substitution of the said order dated 12th January, 2021 passed by learned

Judge, Family Court No. 6, Bandra, Mumbai in Petition No. A-2648 of

2019.

6. The learned Counsel for the appellant, on instructions, states that

he has no claim against the respondent. The respondent is present in

the Court. She has no claim against the appellant. Statements are

accepted.

7. The judgment dated 12th January, 2021 is substituted by this order

granting divorce by mutual consent to the parties.

8. Family Court Appeal is disposed of in aforesaid terms. No order as to cost.

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


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