Sau. Surekha Ravindra Paunikar vs Ravindra Shankarrao Paunikar
2021 Latest Caselaw 2430 Bom

901 ca 1867-2018.odt                                    1

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

                  CIVIL APPLICATION (CAO) NO. 1867 OF 2018
                                     IN
                    FAMILY COURT APPEAL NO. 71 OF 2018
          (Sau. Surekha Ravindra Paunikar Vs. Ravindra Shankarrao Paunikar)
                                     WITH
                       FAMILY COURT APPEAL NO. 40 OF 2019
        (Ravindra Shankarrao Paunikar Vs.Sau. Surekha Ravindra Paunikar Vs. )
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Office Notes, Office Memoranda of                             Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order

                                  Shri N.A. Jachak, Advocate for applicant/appellant in FCA No.
                                  71/2018 and respondent in FCA No.40/2019.
                                  Shri R.A. Gupte, Advocate for respondent in FCA No. 71/2018
                                  and appellant in FCA No.40/2019.



                                      CORAM :-          A.S.CHANDURKAR AND
                                                        N.B.SURYAWANSHI, JJ.

DATED :- 05/02/2021

This is an application for stay to the impugned judgment of the Family Court dated 18/09/2018 passed by the learned Family Court No.2, Nagpur in Petition No. A-995/2015, whereby the decree for divorce on the ground of cruelty was granted in favour of the respondent.

Considering the controversy in issue and taking into consideration the fact that this Court vide order Dated 16/10/2018 has granted ad-interim relief in terms of prayer clause (i) of the application, we deem it appropriate to allow the present application in terms of prayer clause (i), stay shall operate during the pendancy of Family Court Appeal No.71/2018. The civil application is disposed of.

FAMILY COURT APPEAL NO. 40 OF 2019

This appeal be heard along with Family Court Appeal No. 44 of 2019 Stand over to 22/02/2021.

                                    JUDGE                             JUDGE




J.Pethe..