Bharti Manohar Patil @ Bharti D/O ... vs Manohar Dayaram Patil
2021 Latest Caselaw 13840 Bom

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      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  BENCH AT AURANGABAD

               FAMILY COURT APPEAL NO.36 OF 2021
                             WITH
               CIVIL APPLICATION NO.10018 OF 2021
                         IN FCA/36/2021

 BHARTI MANOHAR PATIL @ BHARTI D/O VISHWASRAO
                   THAKRE
                   VERSUS
           MANOHAR DAYARAM PATIL

                                 ...
          Advocate for the Appellant : Shri Gholap Ajit M.
         Advocate for the Respondent : Shri Vijay. A. Dhakne
                                 ...

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

DATE :- 24th September, 2021

Per Court :-

1. The wife/appellant before us is aggrieved by the

judgment and order dated 10.02.2021 delivered by the Principal

Judge, Family Court, Aurangabad vide which, Petition No.A-

116/2017 filed by the husband seeking dissolution of marriage,

has been allowed.

2. Issue notice to the respondent returnable on

22.10.2021. The learned advocate Shri Dhakne appears on caveat

and waives service of notice on behalf of the respondent.

*2* 925fca36o21

3. Considering the reasons assigned by the learned

Family Court and keeping in view that the children born out of

the marriage are residing with the appellant/ mother, it is

necessary to restrain the respondent/ husband from entering into

a second marriage. As such, until further orders, the respondent

shall stand restrained from entering into the second marriage.

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