Sampada Paradkar vs Prashant Kashiram Paradkar
2021 Latest Caselaw 7928 Bom

(8)-FCAST-10251 & 10249-21.doc.

       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               CIVIL APPELLATE JURISDICTION

       FAMILY COURT APPEAL (STAMP) NO.10249 OF 2021
                         WITH
           INTERIM APPLICATION NO.1268 OF 2021
                         WITH
           INTERIM APPLICATION NO.1269 OF 2021
                          AND
       FAMILY COURT APPEAL (STAMP) NO.10251 OF 2021
                         WITH
           INTERIM APPLICATION NO.1267 OF 2021

Mrs. Sampada Paradkar                             ..Appellant/Applicant
      Versus
Mr. Prashant Kashiram Paradkar                    ..Respondent

Ms. Seema Sarnaik a/w Mr. A. C. Gavnekar i/by Neelam Morey, for the
Appellant/Applicant.
Mr. Ranvir Shekhawat, Advocate for the Respondent.

                               CORAM : UJJAL BHUYAN &
                                        PRITHVIRAJ K. CHAVAN, JJ.

DATE : 15th JUNE, 2021

P.C.

Heard Ms. Seema Sarnaik, learned counsel for the appellant and Mr. Ranvir Shekhawat, learned counsel for the respondent.

2. We have perused the judgment and order dated 17.02.2021 passed by Family Court No.2, Mumbai as well as the order passed by this Court on 06.05.2021.

3. After hearing learned counsel for the parties and on perusal of

BGP. 1 of 2 (8)-FCAST-10251 & 10249-21.doc.

the materials on record, prima facie we are inclined to admit this appeal as well as to stay clause 3 and clause 9 of the order dated 17.02.2021.

4. At this stage, learned counsel for the respondent prays for a weeks' time to obtain instructions from his client on stay.

5. Considering the above, let this matter be called upon on 24.06.2021. Till then, the ad-interim arrangement as per order dated 06.05.2021 shall continue.

PRITHVIRAJ K. CHAVAN, J                              UJJAL BHUYAN, J




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