Jitendra Uddhavrao Choudhari vs Vaishali Jitendra Choudhari
2021 Latest Caselaw 15786 Bom

                                            1                   FCA/43/2021


              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                      FAMILY COURT APPEAL NO. 43 OF 2021

                          JITENDRA UDDHAVRAO CHOUDHARI
                                        VERSUS
                            VAISHALI JITENDRA CHOUDHARI

                                    ...
Ms. Preeti R. Wankhede, Advocate for appellant
                                    ...

                                    CORAM : RAVINDRA V. GHUGE
                                                   AND
                                            S. G. MEHARE, JJ.

DATE : 15TH NOVEMBER 2021

PC :

1. Learned Advocate for the appellant submits that all office

objections shall be removed.

2. Since a common judgment has been delivered in petition

no. A-154/2019 (Old HMP/308/2018) and petition no. A-46/2019 (Old

HMP/306/2017), this first appeal shall be entertained to the extent of the

decision in petition no. A-154 of 2019. We grant liberty to the petitioner

to file a separate family court appeal with reference to petition no.

A-46/2019 and a photostat copy of the impugned judgment, duly

attested by the learned Advocate, may be placed on record in the said

family court appeal.

3. Compliances, as directed above shall be ensured on or

before 04-12-2021.

2 FCA/43/2021

4. Subject to the compliance of the above, list this petition on

07-12-2021.

[S.G. MEHARE, J.] [RAVINDRA V. GHUGE, J.]

arp/