Archana Amit Shah vs Amit Satish Shah
2021 Latest Caselaw 13649 Bom

                                 spb/                                   6-ia-1286-21-fca28-21.odt


                                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          CIVIL APPELLATE JURISDICTION

                                        INTERIM APPLICATION NO. 1286 OF 2021
                                                      (FOR STAY)
                                                          IN
                                        FAMILY COURT APPEAL NO. 28 OF 2021

                                 Mrs. Archana Amit Shah                      ... Applicant.

                                            In the matter between :

                                 Mrs. Archana Amit Shah                      ... Appellant.

                                                     V/s.
                                 Shri Amit Satish Shah                       ... Respondent.
                                                                ---
                                 Mr. Kamlesh Mali, Advocate         for the   Applicant /
                                 Appellant.
                                 Mr. H. P. Vyas, Advocate for the Respondent.
                                                      ---

                                                CORAM : A.A.SAYED & S.G.DIGE,JJ.

DATE : SEPTEMBER 22, 2021. P.C. :

1 The Interim Application is filed for stay of the Judgment and Order dated 11.02.2021 passed by the Family Court, Pune. By a separate order passed today, we have admitted the Appeal.

2 The Interim Application is partly allowed. Pending the hearing and final disposal of the Appeal, Digitally signed by SHALIKRAM there shall be a stay to clause (2) of the operative part SHALIKRAM PRALHADRAO PRALHADRAO BOREY BOREY Date: 2021.09.28 14:49:04 +0530 Borey 1/2 spb/ 6-ia-1286-21-fca28-21.odt

of the impugned judgment and order, which reads as follows :

"2. The marriage between Petitioner Amit Satish Shah and respondent Archana Amit Shah solemnized n 23.11.2004 is hereby dissolved under the provisions of Section 13(1)(ia) of the Hindu Marriage Act, 1955."

3 The Interim Application to stand disposed of.

(S.G.DIGE, J.) (A.A. SAYED, J.) .....

Borey                                      2/2