Meenakshi Pankaj Deshpande vs Pankaj Vinod Deshpande
2021 Latest Caselaw 12403 Bom

                                                               911-ca-9036-2020.odt



             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                    911 CIVIL APPLICATION 9036 OF 2021
                      IN FCA/31/2021 WITH FCA/32/2021

                 MEENAKSHI PANKAJ DESHPANDE
                                 VERSUS
                     PANKAJ VINOD DESHPANDE
                                    ...

Advocate for Applicant : Mr. Shubham S. Nabriya h/f Mr. Jadhav Kiran D ...

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

DATED : 01st SEPTEMBER, 2021

PER COURT:-

1. Though this matter is circulated for urgent hearing, the

learned advocate for the applicant seeks an adjournment.

2. We fnd from the impugned judgment dated 19.03.2021

passed by the learned Family Court, Nanded that Petition No.C-1/2018

fled by the applicant-iife is partly alloied and Petition No.A-19./2018

fled by the respondent-husband seeking dissolution of marriage is

alloied. The marriage betieen the parties is dissolved by the said

decree and the respondent-husband is directed to pay Rs.5,00,000/- to

the appellant-iife as one time permanent alimony.

3. Issue notice to the respondent, returnable on 11.10.2021. In

the event the respondent has not entered into a marriage, he shall be

restrained from doing so until further orders.

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