Kartik Narayan Dhawle vs Vaishali Kartik Dhawle
2021 Latest Caselaw 2445 Bom

FCA-76-15                                                                                                                    1/1


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

                            FAMILY COURT APPEAL (FCA) NO.76 OF 2015

                             Vaishali w/o Kartik Dhawle, Ayodhya Nagar, Nagpur
                                                              -vs-
          Kartik s/o Naraya Dhawale, Ashirwad, Mangaldham Society, Dattawadi, Nagpur
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Office notes, Office Memoranda of
Coram, appearances, Court's orders                                   Court's or Judge's Orders.
or directions and Registrar's orders.


                                  Ms B. R. Hindustani, Advocate h/f Shri A. N. Ansari, Advocate for
                                  appellant.
                                  Shri S. N. Thengari, Advocate for respondent.

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

DATE : February 05, 2021

We have interacted with the parties. After interacting with them we find that the matrimonial dispute between them cannot be amicably resolved. Since we had heard the learned counsel for the parties at length the appeal is closed for judgment.

                                                  JUDGE                                               JUDGE




Asmita