Shalini Niraj Changte vs Niraj Vasantrao Changte
2022 Latest Caselaw 8489 Bom

          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      BENCH AT AURANGABAD

                  936 FAMILY COURT APPEAL NO.51 OF 2022
                     WITH CA/10875/2022 IN FCA/51/2022

                             SHALINI NIRAJ CHANGTE
                                     VERSUS
                           NIRAJ VASANTRAO CHANGTE

                                        ...
                 Advocate for Appellant : Mr. Taher Ali Quadri h/f.
                                          Mr. Shaikh Mujtaba Gulam Mustafa
                                        ...

                                CORAM    : MANGESH S. PATIL &
                                           SANDEEP V. MARNE, JJ.

                                DATE     : 26 AUGUST 2022

PC :

There is no delay in view of the extension of period of

limitation by the Supreme Court in view of the pandemic.

2. The application is disposed of.

3. Issue notice in Family Court Appeal returnable on

07-10-2022.

4. Till then, the operation of the judgment and order passed

by the Family Court under challenge shall stand stayed.

     [ SANDEEP V. MARNE ]                        [ MANGESH S. PATIL ]
           JUDGE                                      JUDGE

arp/