Vaishali Guruprasad Rakshak vs Guruprasad Ghanshyam Rakshak
2021 Latest Caselaw 2639 Bom

0902fca3.21                                                                                   1

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          NAGPUR BENCH, NAGPUR.
              FAMILY COURT APPEAL NO. 3 OF 2021
          AND CIVIL APPLICATION (CAO) NO. 116 OF 2021
            (Vaishali Guruprasad Rakshak vs. Guruprasad Ghanshyam Rakshak)
__________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions            Court's or Judge's orders.
and Registrar's Orders.

                                Shri Alok Daga, Advocate for the appellant.
                                                     .....
                                             CORAM : A.S. CHANDURKAR &
                                                     PUSHPA V. GANEDIWALA, JJ.

FEBRUARY 09, 2021.

Heard Shri Daga, learned counsel for the appellant.

Issue notice to the respondent on Family Court Appeal and CA, returnable on 09.03.2021.

In addition to the normal mode of service, personal service is also permitted.

Call for R. & P.

CIVIL APPLICATION (CAO) NO. 116 OF 2021 The effect and operation of the judgment and decree of Divorce dated 30.07.2020 passed by the Judge Family Court No. 3, Nagpur, in Petition A No. 218 of 2014 shall stand stayed until further orders.

                                         JUDGE                              JUDGE
                                *GS.