Vaishali Pravinkumar Paikrao vs Pravinkumar Vithalrao Paikrao
2022 Latest Caselaw 4414 Bom

                                                                         31.22fca
                                    (1)

      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 BENCH AT AURANGABAD

        951 FAMILY COURT APPEAL NO.31 OF 2022
  WITH CA/6310/2022 IN FCA/31/2022 WITH CA/8719/2016 IN
                       FCA/31/2022

         SAU. VAISHALI PRAVINKUMAR PAIKRAO
                         VERSUS
         PRAVINKUMAR VITHALRAO PAIKRAO
                             ....
 Mr S. V. Deshmukh, Advocate for appellant;
 Ms Surekha Mahajan, Advocate for respondent

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

DATE : 26th April, 2022

PER COURT:

1. It is stated by the learned Advocate for the respondent that, after the marriage was dissolved and a divorce decree was drawn pursuant to the Judgment dated 24/07/2014, for the last 8 years, the respondent has not got married.

2. Considering the request of the learned Advocate for respondent, stand over to 06/06/2022, in the urgent category.

3. Status quo as existing today with regard to the marital status of both the parties, be maintained till 06/06/2022.

(S. G. DIGE, J.) (RAVINDRA V. GHUGE, J.) sjk