Priya Nishikant Kamble vs Nishikant Abhiman Kamble
2021 Latest Caselaw 14310 Bom

                                                                 914-fca-39-2021.odt



             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                914 FAMILY COURT APPEAL NO.39 OF 2021
                   WITH CA/10462/2021 IN FCA/39/2021

                        PRIYA NISHIKANT KAMBLE
                                   VERSUS
                      NISHIKANT ABHIMAN KAMBLE
                                        ...

Advocate for Appellant : Mr. Nagargoje Ankush N.

...

CORAM : RAVINDRA V. GHUGE & S.G. MEHARE, J.J.

DATED : 01st OCTOBER, 2021

PER COURT:-

1. The appellant is aggrieved by the judgment and order

dated 30.03.2021 delivered by the learned Family Court, Beed vide

which Petition No.A-09/2020 fled by the respondent seeking

dissolution of marriage, has been allowed. The learned advocate for

the appellant submits on instructions that the respondent has not

performed the second marriage.

2. Issue notice to the respondent, returnable on 18.11.2021.

Copies of the appeal and civil application shall be tendered on or

before 11.10.2021 for issuing notices.

3. Until further orders, the respondent shall not enter into a

second marriage, if not already performed.

(S.G. MEHARE. J.) (RAVINDRA V. GHUGE, J.)

Mujaheed//