Chhaya Yuvraj Mane @ Chhaya ... vs Anil Babu Jadhav
2021 Latest Caselaw 5837 Bom

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                                                   20 - IAST 4513 OF 2021.doc

     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
             CIVIL APPELLATE JURISDICTION
        INTERIM APPLICATION (ST) NO. 4513 OF 2021
                          IN
        FAMILY COURT APPEAL (ST) NO. 4512 OF 2021
                      ALONGWITH
        FAMILY COURT APPEAL (ST) NO. 4512 OF 2021
                      ALONGWITH
        INTERIM APPLICATION (ST) NO. 4514 OF 2021
                          IN
        FAMILY COURT APPEAL (ST) NO. 4512 OF 2021
Chhaya Yuvraj Mane
@ Chaya Anil Jadhav                    ..... Applicant/
                                       Appellant
      VERSUS
Anil Babu Jadhav                       ..... Respondent

Dr.Suresh T. Mane, i/b. Ms.Babita P.Pandey for the Applicant.

None for the Respondent.
                                CORAM: R. D. DHANUKA AND
                                       V. G.BISHT, JJ.

DATE : 31st MARCH, 2021

P.C. :-

Family Court Appeal (St) No.4512 of 20212 and Interim

Application (St) No.4514 of 2021 are not on board. Taken on board.

2. By this interim application, the applicant seeks condonation of

delay of 22 years in filing Family Court Appeal challenging the

judgment and decree dated 13th November, 1998. By the said decree,

the Family Court has allowed the M.J.Petition No.A-1549/1997 filed

by the respondent husband inter alia praying for declaration of the

marriage between the applicant and the respondent solemnized on 12 th

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20 - IAST 4513 OF 2021.doc

February, 1997 as null and void under section 11 read with section 5(i)

of the Hindu Marriage Act, 1955.

3. Learned counsel for the applicant states that the applicant came

to know that the respondent husband has already remarried after five

years of the decree passed by the Family Court. Statement is accepted.

4. Even otherwise on going through the grounds of the interim

application, in our view, no case is made out for condonation of delay

of 22 years.

5. Interim Application (St) No.4513 of 2021 is accordingly

dismissed. In view of the dismissal of the Interim Application (St)

No.4513 of 2021, Family Court Appeal (St) No.4512 of 2021 is also

dismissed. No order as to costs.

6. In view of the dismissal of the Family Court Appeal (St)

No.4512 of 2021, Interim Application (St) No.4514 of 2021 does not

survive and is accordingly dismissed. No order as to costs.

      [V.G.BISHT, J.]                        [R. D. DHANUKA, J.]