Vaishali Manmath Tenkale vs Manmath Kashinathappa Tenkale
2022 Latest Caselaw 12366 Bom

                                            (1)                   907 ca 1966.20

                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            BENCH AT AURANGABAD

                907 CIVIL APPLICATION NO.1966 OF 2020
      IN FCAST/4728/2020 WITH CA/1967/2020 IN FCAST/4728/2020

                           VAISHALI MANMATH TENKALE
                                     VERSUS
                         MANMATH KASHINATHAPPA TENKALE

                                         ...
                    Advocate for Applicant : Mr. Ashtekar R.K.
          Advocate for Respondents : Mr. A.P. Nahar h/f. Bhandari Anand P.
                                         ...

                                     CORAM :      MANGESH S. PATIL &
                                                  Y.G. KHOBRAGADE, JJ.

                                     DATE     :   29-11-2022

P.C. :-

                Heard both the sides.

2. This is an application seeking condonation of delay of 34 days in preferring the appeal arising out of judgment and order passed by the Family Court, Latur.

3. For the reasons mentioned in the application, the delay is condoned. The application is disposed of.

4. Family Court Appeal is admitted. Call record and proceedings. Stand over to 12.01.2023 for final hearing.

[Y.G. KHOBRAGADE, J.] [MANGESH S. PATIL, J.] mub