Rukhminibai Maruti Pachankar Thr ... vs Prakash Nivrutti Pachankar
2022 Latest Caselaw 1519 Bom

                                                                     26 SA 832 OF 2012+.odt

                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            BENCH AT AURANGABAD

                  26 SECOND APPEAL NO.832 OF 2012
      WITH SA/206/2013 WITH SA/833/2012 WITH CA/11603/2013 IN
        SA/206/2013 WITH CA/14322/2012 IN SA/832/2012 WITH
                   CA/14323/2012 IN SA/833/2012

 RUKHMINIBAI MARUTI PACHANKAR THR GPA SANDIPAN WAMANRAO
                             RATNAPARKHE
                                VERSUS
                   PRAKASH NIVRUTTI PACHANKAR
                                   ...
 Advocate for Appellant in SA No. 832/2012 & 833/2012 : Mr. A.V. Hon.
Advocate for Respondent No. R1-A to R1-C and 2 : Mr. Rode Dilip B. & S. S.
                                Kulkarni.
     Advocate for Appellant in SA No. 206/2013 : Mr. L. V. Sangeet.
          Advocate for Respondents : Mrs. Dube Anjali (Bajpai).
        Respondent No. 2 in SA No. 833/2012 : Mr. L.V. Sangeet.

                               CORAM                   : MANGESH S. PATIL, J.

                               DATE                    : 14.02.2022.


PER COURT :

I have heard all the parties in all the three appeals at the stage of admission and the matters are reserved for passing judgments/orders.

2. Interim relief to continue till the pronouncement of the judgments/orders. If the record and proceeding is already not called, the office shall call the record and proceeding.

(MANGESH S. PATIL, J.) mkd/-