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Namdeo S/O Ramaji Raut vs Smt. Savita W/O Namdeorao Raut
2021 Latest Caselaw 8481 Bom

Citation : 2021 Latest Caselaw 8481 Bom
Judgement Date : 25 June, 2021

Bombay High Court
Namdeo S/O Ramaji Raut vs Smt. Savita W/O Namdeorao Raut on 25 June, 2021
Bench: A.S. Chandurkar, Pushpa V. Ganediwala
4CAO 791.2018                                                                              1

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          NAGPUR BENCH, NAGPUR.
              CIVIL APPLICATION (CAO) NO. 791 OF 2018
           IN FAMILY COURT APPEAL ST. NO. 23003 OF 2017
    (Namdeorao s/o Ramaji Raut, Nagpur Vs. Smt. Savita w/o Namdeorao Raut,
                                   Nagpur)
__________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions         Court's or Judge's orders.
and Registrar's Orders.

                                Shri V.S. Dhobe, Advocate for the applicant/
                                appellant.
                                               .....
                                           CORAM : A.S. CHANDURKAR &
                                                     PUSHPA V. GANEDIWALA, JJ.

JUNE 25, 2021.

Heard.

2] This is an application for condonation of delay of 18 days caused in preferring the appeal against the judgment and order dated 01/07/2017 passed by the Family Court No.2, Nagpur in Petition No. A-605/2011.

3] Considering the reasons mentioned in the aforesaid application and finding them to be satisfactory, the same is allowed. Delay of 18 days caused in preferring the appeal stands condoned. Appeal be registered.

FAMILY COURT APPEAL ST. NO. 23003/2017.

                             4]           Admit.

                             5]           Issue    notice      to     the      respondent,

returnable after four weeks.

6] Call R & P.

CIVIL APPLICATION (CAO) NO. 792 OF 2018.

7] This is an application under Order 41 Rule 27 of the Code of Civil Procedure for production of additional evidence.

8] This application shall be considered at the time of final hearing.

                                          (JUDGE)                        (JUDGE)


                             Sumit





 

 
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