Sou. Nalini Nagnath Upalkar vs Shri. Nagnath Mahadeo Upalkar
2022 Latest Caselaw 11854 Bom

                                rsk                                1                    NOB-FCA-45-06.doc

                                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                 CIVIL APPELLATE JURISDICTION

                                              FAMILY COURT APPEAL NO.45 OF 2006
                                Nalini Nagnath Uphalkar                           ...Appellant
                                     Vs.
                                Nagnath Mahadev Uphalkar                          ...Respondent

                                                                   -------
                                None for the Appellant.
                                Mr. Onkar Kulkarni i/b Mr. Yadunath Chaudhari for the Respondent.
                                                               -------

                                              CORAM       :      NITIN JAMDAR &
                                                                 SHARMILA U. DESHMUKH, JJ.

DATED : 18 NOVEMBER 2022.

P. C. :

Not on board. Taken on board.

2. Today, the matter is moved by way of a praecipe for speaking to the minutes in Judgment dated 12 October 2022.

3. In paragraph No.4 of the Judgment dated 12 October 2022, the date appearing in the first sentence as "25 October 2015" be read as "25 October 1985".

Digitally signed by RAJESHWARI RAJESHWARI SUBODH SUBODH KARVE

4. Rest of the Judgment remains as it is.

KARVE        Date:
             2022.11.22
             11:11:04 +0530




                                (SHARMILA U. DESHMUKH, J.)                        ( NITIN JAMDAR, J.)