Mr. Chandrakant Sambhaji Dalvi vs Mrs. Nikita Chandrakant Dalvi ...
2021 Latest Caselaw 185 Bom

Citation : 2021 Latest Caselaw 185 Bom
Judgement Date : 5 January, 2021

Bombay High Court

Mr. Chandrakant Sambhaji Dalvi vs Mrs. Nikita Chandrakant Dalvi ... on 5 January, 2021

Bench: K.K. Tated, N. R. Borkar

                                                                4.2128.20-ia.odt


                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Basavraj                         CIVIL APPELLATE SIDE JURISDICTION
G. Patil
Digitally signed by               INTERIM APPLICATION NO.2128/2020
Basavraj G. Patil                                IN
Date: 2021.01.06
14:36:44 +0530                  FAMILY COURT APPEAL (ST) NO.2727/2020


                      Chandrakant Sambhaji Dalvi              ..... Applicant

                             Vs.

                      Nikita Chandrakant Dalvi                ..... Respondent


                      None for the parties


                                             CORAM:      K.K.TATED &
                                                         N.R.BORKAR,JJ.

                                             DATED :     JANUARY 5, 2021
                      P.C.

                      1      None for the parties. Today the matter is shown on

board pursuant the praecipe dated 18.12.2020 filed by the Applicant.

2 By this Interim Application, the Applicant is seeking stay to the operation and implementation of the Judgment and Decree dated 24.10.2019 passed by the Family Court, Thane in Petition No.A-187/2013.

3 In the present proceedings, the Applicant had filed Petition No.A-187/2013 u/s.13(1)(ia)(ib) of the Hindu Marriage Act, 1955, which was dismissed by the Family Court, by impugned Judgment and Decree dated 24.10.2019.

                      Basavraj G. Patil                                            1/2
                                            4.2128.20-ia.odt


4      As the petition filed by the Applicant was dismissed by

the Family Court, there is no question of granting any stay. Hence, the Interim Application stands rejected.

5      No order as to costs.




(N.R.BORKAR, J.)                         (K.K.TATED, J.)




Basavraj G. Patil                                             2/2