Radha Amol Kawde vs Amol Raghunath Kawde
2021 Latest Caselaw 8905 Bom

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         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     BENCH AT AURANGABAD

                      FAMILY COURT APPEAL NO.22 OF 2021

                            RADHA AMOL KAWDE
                                  VERSUS
                         AMOL RAGHUNATH KAWDE
                                     ...
                Advocate for the Appellant : Shri Thorat N.R.
               AGP for the Respondent : Shri Ramraje D. Kawade
                                     ...

                                    CORAM : RAVINDRA V. GHUGE
                                                   &
                                            S.G. MEHARE, JJ.

DATE :- 08th July, 2021

Per Court :-

1. The appellant/ wife is aggrieved by the judgment and order

dated 09.03.2021 delivered by the learned Family Court, Osmanabad vide

which, Petition No.A-14/2019 filed by the respondent/ husband has been

decreed and the marriage dated 08.05.2015 has been dissolved by the

decree of divorce.

2. Issue notice to the respondent. Shri Kawade, learned

advocate, appears on caveat and waives service of notice.

3. The learned advocate for the respondent/ husband makes a

statement, on instructions, that he would not remarry until this appeal is

decided and since he desires the company of the appellant/ wife, the

matter can be referred to the mediator. The learned advocate for the

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appellant/ wife is also agreeable. Both the learned advocates have

suggested the name of Shri S.K. Kadam, learned advocate, as the

mediator.

4. As such, until further orders in this appeal, the respondent/

husband would not enter into a marriage.

5. The High Court Legal Services Sub Committee, Aurangabad

shall process the papers and deliver them to Shri S.K. Kadam, learned

Advocate and Mediator.

6. Both the learned advocates are at liberty to contact the

Mediator for listing the mediation proceedings on a particular date and

commence the mediation. After the mediation proceedings are over, we

request the learned Mediator to submit his report to this Court.

7. The learned advocates are at liberty to circulate this appeal

after receipt of the mediation report.

kps (S.G. MEHARE, J.) (RAVINDRA V. GHUGE, J.)