Seema Sharad Hulji vs Sharad Khachoji Hulji
2021 Latest Caselaw 9011 Bom

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                                                                          26-IAST-12723-2021.doc


                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           CIVIL APPELLATE JURISDICTION

           INTERIM APPLICATION (ST) NO.12723 OF 2021
                                   IN
           FAMILY COURT APPEAL (ST) NO.12722 OF 2021
                                   ...
Seema Sharad Hulji                        ...Applicant
     v/s.
Sharad Khachoji Hulji                     ...Respondent
                                   ...
Adv.Disha Umesh Shetty for the Applicant.

                                           ...
                                       CORAM :       A.A. SAYED &
                                                     V. G. BISHT, JJ.

DATED : 9 JULY 2021 (THROUGH V.C.) P.C.:

Issue notice to Respondent-husband, returnable on 6 August 2021. Private notice is permitted in addition.

2. Until the next date, there shall be stay to the impugned judgment dated 1 April 2021 to the extent of decree of divorce and direction against the Applicant to vacate the matrimonial home.

                (V. G. BISHT,J.)                         (A.A.SAYED, J.)




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