Ravindra Laxmanrao Chandre vs Megha Ravindra Shinde
2021 Latest Caselaw 13302 Bom

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      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  BENCH AT AURANGABAD

               FAMILY COURT APPEAL NO.34 OF 2021
                              WITH
                CIVIL APPLICATION NO.9560 OF 2021
                          IN FCA/34/2021

                RAVINDRA LAXMANRAO CHANDRE
                           VERSUS
                   MEGHA RAVINDRA SHINDE

                                 ...
      Advocate for the Appellants : Ms.Chincholkar Surekha G.
                                 ...

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

DATE :- 16th September, 2021

Per Court :-

1. By this appeal, the appellant/ husband is aggrieved

by the judgment and order dated 06.02.2021 delivered by the

learned Family Court, Nanded thereby, allowing Petition No.A-

70/2018 filed by the respondent/ wife seeking divorce.

2. Issue notice to the respondent in the appeal as well

as in the Civil Application, returnable on 25.10.2021.

3. All office objections shall be removed on or before

05.10.2021, failing which, this appeal and the Civil Application

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would stand dismissed without reference to the Court on

06.10.2021.

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