Smt. Deepa W/O Kishor Walde vs Shri Kishor S/O Sadashiv Walde
2021 Latest Caselaw 1562 Bom

                                                                           902 CAO-1742-2019
                                                  1

         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   NAGPUR BENCH, NAGPUR.
              CIVIL APPLICATION (CAO) NO.1742 OF 2019
                                                 IN
              FAMILY COURT APPEAL ST. NO.1221 OF 2019
                             Smt. Deepa W/o Kishor Walde
                                      ...VERSUS...
                            Shri Kishor S/o Sadashiv Walde
____________________________________________________________________________________________
Ofce Notes, Ofce Memoranda of Coram,
appearances, Court's orders of directions                       Court's or Judge's order
and Registrar's orders.
                         Ms. K. Deshpande, Advocate for the appellant.



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

DATED : 22nd JANUARY, 2021.

1. This application is fled by appellant wife seeking condonation of delay of 22 days in fling the Family Court Appeal challenging the common judgment and order dated 30.08.2018 passed by the Family Court No. 4, Nagpur in Petition No.A-609 of 2012 and Petition No.A-1435 of 2017, thereby allowing the petition of respondent husband for dissolution of marriage and dismissing the petition fled by the appellant wife for restitution of conjugal rights. The respondent husband after service has fled reply opposing the said application and prayer made therein.

902 CAO-1742-2019

2. We fnd that delay is satisfactorily explained in the application, hence the application is allowed. The delay of 22 days in fling the Family Court Appeal is condoned. The civil application is disposed of.

Family Court Appeal St. (FCA) No.1221 of 2019.

3. Issue notice to the respondent, returnable in four weeks. In addition to regular mode of service, private service is permitted, as per the Rules.

4. Call Record and Proceedings.

(N. B. SURYAWANSHI, J.) (A. S. CHANDURKAR, J.)

TAMBE