Prakash Shamrao Bokil vs Sou. Pratibha Prakash Bokil
2021 Latest Caselaw 3548 Bom

                                                          9-cas-1655-17 in sa-827-17


              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      CIVIL APPELLATE JURISDICTION

                      CIVIL APPLICATION NO. 1655 OF 2017
                                      IN
                        SECOND APPEAL NO. 827 OF 2017

 Prakash Shamrao Bokil                          ..Applicant
       Vs.
 Pratibha Prakash Bokil                         ..Respondent
                                     ----

 Mr. P. B. Shah i/b. Mr. K. P. Shah, for the Applicant.
 Mr. J. D. Khairnar i/b. Mr. Vijay Killedar, for the Respondent.

                                     ----

                                    CORAM : C.V. BHADANG, J.

DATE : 24th FEBRUARY 2021

P.C.

. Heard.

2. The parties are husband and wife. The applicant / appellant

is challenging the judgment rendered by the Appellate Court by

which the decree of dissolution of marriage which was granted in

favour of the applicant is reversed. Thus, at present, the marriage

subsists.

3. In such circumstances, the present civil application for stay is

not competent which is disposed of as such.

C.V. BHADANG, J.

 Mamta Kale                                                       page 1 of 1