Mr. Prasad Sadanand Bet vs Mrs. Reshma Prasad Bet
2021 Latest Caselaw 2637 Bom

                                                                               3-fca134-14.doc

    vai

                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
           Digitally signed             CIVIL APPELLATE JURISDICTION
Vasant     by Vasant A.
           Idhol
A. Idhol   Date: 2021.02.10
           13:04:30 +0530
                                 FAMILY COURT APPEAL NO.134 OF 2014


                  Prasad S. Bet                                            ...Appellant
                            V/s.
                  Reshma P. Bet                                            ...Respondent


                  Mr.Chaitanya Nikte for the Appellant.

                  None for the Respondent.

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

DATE : 9TH FEBRUARY, 2021.

P.C. :-

1. The appellant is directed to file compilation of pleadings,

documents, evidence and a copy of the impugned judgment of the

Family Court forming part of the record before the Family Court

within two week from today and a copy thereof shall be served upon

the respondent's advocate simultaneously. If the appellant proposes

to rely upon any authorities, the same also may be included in the

compilation.

2. Place the matter on board for hearing and final disposal on

11th March, 2021.

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