Mr. Jay Vijaywaghmare vs Mrs. Jyoti Jay Waghmare
2022 Latest Caselaw 414 Bom

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                                                                                1-IA-1892-2021.doc


                IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                              CIVIL APPELLATE JURISDICTION

                     INTERIM APPLICATION NO.1892 OF 2020
                                     IN
                   FAMILY COURT APPEAL (ST) NO.2751 OF 2020
                                     ...
MR. JAY VIJAY WAGHMARE                                                ...APPLICANT
Vs
MRS. JYOTI JAY WAGHMARE                                               ...RESPONDENT
                                           ...
None for the Applicant.
None for the Respondent
                                      CORAM :          A.A. SAYED &
                                                       ABHAY AHUJA, JJ.

                                      DATED :          11 JANUARY 2022
                                                       (THROUGH V.C.)
P.C.:

None for the Applicant. The Interim Application is taken out for condoning the delay of 43 days in filing the Appeal against the Judgment and Decree dated 23-09-2019 passed by the Family Court.

2. The Interim Application is allowed in terms of prayer clause (a). The Interim Application to stand disposed of.

3. Learned Counsel for the Appellant may move the Appeal for admission after six weeks.

 (ABHAY AHUJA,J.)                                               (A.A.SAYED, J.)



Uday.P.Kambli                                    1/1