Rohinton Minoo Surty vs Kashmira Rohinton Surty
2022 Latest Caselaw 2170 Bom

                                                  1                                praecipe-ps 23-21

Prajakta Vartak
                  BEFORE THE PARSI CHIEF MATRIMONIAL COURT AT BOMBAY
                          ORDINARY ORIGINAL CIVIL JURISDICTION
                                        PARSI SUIT NO.23 OF 2021

         Rohinton Minoo Surty                               ..Plaintiff No.1
                    And
         Kashmira Rohinton Surty                            ..Plaintiff No.2
                                                    -----

         Ms. Nerissa Almeida i/b. Ms. Armaity Khushrushahi for Plaintiff No.1.
         Ms. Sanaya Dadachanji i/b. M/s. Manilal Kher Ambalal & Co. for
         Plaintiff No.2.
                                          -----

                                          CORAM :      G.S. KULKARNI, J.

                                          DATE :       MARCH 02, 2022.

         P. C.:-

1. Not on board. Taken on board on a praecipe being moved on behalf of plaintiff no.1 for speaking to the minutes of the judgment dated 18 February, 2022.

2. In the judgment dated 18 February, 2022, in paragraph 16, line no.1, before the words "The undertaking" the following sentence be added:-

"The consent terms and the modified consent terms shall form a part of the decree."

3. The judgment dated 18 February, 2022 be accordingly corrected and made available to the parties.

4. Time to draw a Decree of Divorce by mutual consent is extended for a further period of three weeks from today.

5. The praecipe is disposed of accordingly.

[G.S. KULKARNI, J.]