Mr. Suraj Raj Katra vs Mrs. Sunita Katra And Anr
2021 Latest Caselaw 4050 Bom

         Digitally
         signed by
         N. D.
N. D.    Jagtap
Jagtap   Date:
         2021.03.06
         20:17:38
         +0530                                                                   RPM. 8 - 2019

  VPH
                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CIVIL APPELLATE JURISDICTION


                                    REVIEW PETITION No. 8 OF 2019
                                                IN
                                  FAMILY COURT APPEAL No. 60 OF 2015

                      Suraj Raj Katra                        ...     Petitioner
                            Vs.
                      Mrs. Sunita Katra & Anr.               ...     Respondents
                                                      WITH
                                    REVIEW PETITION No. 9 OF 2019
                                                IN
                                  FAMILY COURT APPEAL No. 60 OF 2015
                      Raj Katra                              ...     Petitioner
                            Vs.
                      Mrs. Sunita Katra & Anr.               ...     Respondents
                                                       ***
                      Mr. Karl Tamboly a/w Prabhakar Jadhav i/b Pradip Chavan &
                      Associates, for the Petitioner.
                      Ms. Sapna Rachure, for the Respondent.
                                                      ***

                                                     CORAM : S. J. KATHAWALLA &
                                                            VINAY JOSHI, JJ.
                                                     DATE        : MARCH 4, 2021

                      PC :
                      1.          The learned Advocates for the parties have today tendered

                      a copy of the order passed by the Apex Court dated 18 th October, 2019,

                      which reads as under:


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                                                          RPM. 8 - 2019

          "Upon hearing the counsel the Court made the
     following
                           ORDER

Application for exemption from fling certifed copy of the impugned judgment is allowed and permission is granted to fle additional documents/facts/annexures.

We are informed that a review petition has been fled qua the impugned order.

List after the decision is rendered in the review petition.

Since we are awaiting the decision in the review petition, the parties are at liberty to mention the matter before the Bombay High Court for expeditious disposal of the review application."

2. In view thereof, place the review petition for hearing on

19th March, 2021.

[VINAY JOSHI, J.] [S. J. KATHAWALLA, J.]

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