Mrs. Jaya Prakash Bodwaani vs Mr. Prakash Hassanand Bodwaani
2021 Latest Caselaw 4886 Bom

                                                                  2-cam30-18.doc

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                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          CIVIL APPELLATE JURISDICTION


                     CIVIL APPLICATION NO.30 OF 2018
                                    IN
                   FAMILY COURT APPEAL NO.146 OF 2015


      .Jaya R. Bodwaani                           ..Applicant / Appellant
                V/s.
      Prakaash H. Bodwaani                        ...Respondent


      Ms.Meena A. Ruparel for the Applicant / Appellant.

      Mr.Lakshyaved R. Odhekar for the Respondent.


                                 CORAM : R.D. DHANUKA &
                                         V.G. BISHT, JJ.

DATE : 17TH MARCH, 2021.

P.C. :-

1. After hearing the parties for some time, we are of the view

that the Family Court Appeal itself can be heard finally and

expeditiously. Both the learned counsel request that the Family Court

Appeal itself shall be heard finally. The parties are at liberty to file

joint compilation of pleadings and record forming part of the record

before the Family Court.

2. Place the matter on board for hearing and final disposal on

23rd April, 2021. A copy of the joint compilation shall be served upon

each other before the next date. The parties are permitted to file brief

2-cam30-18.doc

written proposition of law along with synopsis and the copies of the

judgments which they propose to rely upon in advance with a copy to

be served on the other side.

(V.G. BISHT, J.)                              (R.D. DHANUKA, J.)



                   Digitally signed
 Vasant            by Vasant A.
                   Idhol
 A. Idhol          Date: 2021.03.17
                   17:51:44 +0530