Yusuf Chand Mulla vs Mrs. Parveen W/O Yusuf Mulla And ...
2022 Latest Caselaw 6170 Bom

                              924-FCA-31-22.odt                                                      1



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

                                                           FAMILY COURT APPEAL NO. 31 OF 2022
                                                                     Yusuf Chand Mulla
                                                                             vs.
                                                              Mrs. Parveen Y.Mulla and another.
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                              Office Notes, Office Memoranda of                                                 Court's or Judge's Order
                              Coram, appearances, Court's Orders
                               or directions and Registrar's order
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                                            Shri J.K.Matale, Advocate for appellant.

                                            CORAM :-              A.S.CHANDURKAR AND URMILA JOSHI-PHALKE, JJ.

                                            DATE :-               JULY 01, 2022

                                                            Heard.
                                                            Admit.

Call for record and proceedings.

Civil Application (O) No.452 of 2022

The applicant to deposit litigation charges of Rs.5,000/- (Rs. Five thousand) for being paid to the non-applicants to contest the present proceedings. After such deposit, issue notice on the application, returnable in four weeks.

The ad-interim stay to the judgment of the Family Court is granted as decree for divorce has been passed. However, the ad- interim stay shall operate after deposit of the litigation charges.

( URMILA JOSHI-PHALKE, J.) (A.S.CHANDURKAR, J.)

Andurkar..

Digitally Signed byJAYANT S ANDURKAR Personal Assistant Signing Date:

02.07.2022 11:24