Mrs. Rekha Rajesh Mainkar vs Shri. Rajesh Prakash Mainkar
2021 Latest Caselaw 14012 Bom

          k                                    1/1                 1 fca 49.20 as.doc




                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                CIVIL APPELLATE JURISDICTION

                                  FAMILY COURT APPEAL NO.49 OF 2020
                                                WITH
                                 INTERIM APPLICATION NO.3421 OF 2020
                                                 IN
                                  FAMILY COURT APPEAL NO.49 OF 2020


          Mrs. Rekha Rajesh Mainkar                           ....Appellant/Applicant
                V/S
          Rajesh Prakash Mainkar                              ....Respondent
                                              ...
          Mr. Mayur D. Sapkale for the Appellant/Applicant.

          Mr. Rajesh Prakash Mainkar - Respondent-husband present in person in
          Court.
                                          ...
                                     CORAM : A.A. SAYED &
                                              S.G. DIGE, JJ.

DATE : 28 SEPTEMBER 2021.

P.C.:

1 The Respondent-husband is appearing in person. He seeks time to

engage an Advocate and take out an appropriate Interim Application.

2 Only by way of indulgence we defer the matter, which is listed today

for 'pronouncement of judgment'.

3 Stand over to 5 October 2021. To be listed under the same caption

viz. 'pronouncement of judgment'.

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



                      Digitally signed
                      by SUDARSHAN
         SUDARSHAN    RAJALINGAM
         RAJALINGAM
         KATKAM
                      KATKAM
                      Date: 2021.09.29

                      10:54:51 +0530