Shilpa Shankar Chaware vs Shri Rohit S/O Lalmohan Meshram
2022 Latest Caselaw 733 Bom

                             1                                                                                                                    FCA 3.22.oddt

                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                  NAGPUR BENCH : NAGPUR

                       Civil Application (O) No.44/2022 in Family Court Appeal No.3/2022
                                        (Shilpa Chaware V Rohit Meshram)
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Office Notes, Office Memoranda of Coram,                                                                                             Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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                            Mr. D.C. Chahande, Advocate for appellant.
                            Mr. Choubey, Advocate for respondent.

                                          CORAM        : A.S. CHANDURKAR &
                                                      PUSHPA V. GANEDIWALA, JJ.

                                                 DATE    : 19-01-2022.


                                                      Heard.

2. Issue notice for final disposal to the respondent, returnable on 27-01-2022.

3. Learned Counsel Mr. Chahande for the appellant insists for stay to the operation of the judgment and order of the Family Court impugned in this appeal dated 02-12-2021.Learned Advocate Mr. Choubey submits that for this week the respondent shall not insist for the execution of the terms in the order and seeks time to file reply.

4. Stand over to 27-01-2022.

(Pushpa V. Ganediwala, J.) (A.S. Chandurkar, J.)

Deshmukh