Kanchan Ravindra Murkute vs Ravindra Shamrao Murkute
2021 Latest Caselaw 13005 Bom

                                                                     fca29.18, etc.
                                      (1)

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         BENCH AT AURANGABAD

                923 FAMILY COURT APPEAL NO.29 OF 2018
                               WITH
                  FAMILY COURT APPEAL NO.30 OF 2018

                       KANCHAN RAVINDRA MURKUTE
                                 VERSUS
                       RAVINDRA SHAMRAO MURKUTE

 Mr G.D. Kale, Advocate for appellant;
 Mr S.R. Pande, Advocate for respondent


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

DATE : 9th September, 2021

PER COURT:

1. The learned Advocate representing the wife submits on instructions

that she is willing to live with the husband and execute the impugned

judgment directing her to be in the company of the husband. The learned

Advocate for the husband submits on instructions that he is also willing to

have his wife back so as to cohabit as a couple.

2. Both submit that they would keep their clients present in the Court

on 21st September, 2021 and make a statement.

3. Stand over to 21st September, 2021.

fca29.18, etc.

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

amj