Harish Balu Patil vs Sharda Harish Patil
2021 Latest Caselaw 7875 Bom

                                                                          6-AO-47-19.odt


             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                     APPEAL FROM ORDER NO.47 OF 2019
                     WITH CA/10733/2019 IN AO/47/2019

                                HARISH BALU PATIL
                                       VERSUS
                               SHARDA HARISH PATIL
                                         ...
                        Advocate for Appellant : Shri J. R. Shah
                                         ...

                                       CORAM : B. U. DEBADWAR, J.

                                       DATE    : 14th JUNE, 2021

PER COURT :

1. Heard Shri J. R. Shah, learned advocate for appellant.

2. This is an appeal against judgment and order dated

07-02-2019 passed by the learned District Judge - 1, Nandurbar in

Regular Civil Appeal No. 10/2017, whereby appeal fled by the

respondent wife is partly allowed and the matter is remanded back

to the trial Court for fresh consideration, holding that the impugned

decree is ex parte in nature and, for the interest of justice, it is

necessary to give opportunity to respondent - wife to defend the

allegations made against her by appellant - husband.

3. In view of the above, issue notice to the respondent,

returnable on 03-07-2021.

(B. U. DEBADWAR, J.)