Shri. Ravindra Dattatraya Patil vs Smt. Sachita Ravindra Patil
2021 Latest Caselaw 3544 Bom

                                                               15-fca147-17.doc

vai

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          CIVIL APPELLATE JURISDICTION


                   FAMILY COURT APPEAL NO.147 OF 2017


      Ravindra D. Patil                                    ...Appellant
                V/s.
      Sachitra R. Patil                                    ...Respondent


      Mr.Dharmesh S. Joshi for the Appellant.

      Mr.Ateet Shirodkar i/b Mr.Ganesh Gole for the Respondent.


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

DATE : 24TH FEBRUARY, 2021.

P.C. :-

1. Learned counsel for the parties jointly agreed that the

impugned judgment, order and decree dated 5th March, 2014 passed

by the Principal Judge, Family Court, Thane be set aside and the

Petition No.A-516/10 (M.P.No.582/09) filed by the appellant be

restored to file for decision on its own merits afresh. Statement is

accepted. The judgment and order dated 5 th March, 2014 passed by

the Principal Judge, Family Court, Thane is set aside.

2. The Petition No.A-516/10 (M.P.No.582/09) is restored to

file. Evidence is already recorded in the said petition. The Family

Court, Thane is directed to dispose of the said petition on its own

15-fca147-17.doc

merits without being influenced by the observations made and the

conclusion drawn in the impugned judgment and decree

expeditiously.

3. The Family Court Appeal No.147 of 2017 is allowed in

aforesaid terms. There shall be no order as to costs.

4. Pending interim application, if any, to stand disposed of.

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



Vasant            Digitally signed
                  by Vasant A. Idhol

A. Idhol          Date: 2021.02.25
                  11:56:32 +0530