Dr. Leena Premraj Chavan vs Dr. Premraj Rajaram Chavan
2022 Latest Caselaw 12367 Bom

                                            (1)                   908 ca 14266.22

                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            BENCH AT AURANGABAD

                      908 CIVIL APPLICATION NO.14266 OF 2022
                                IN FCAST/26590/2022

                             DR. LEENA PREMRAJ CHAVAN
                                       VERSUS
                            DR. PREMRAJ RAJARAM CHAVAN

                                         ...
               Advocate for Applicant : Mr. Jadhav Satej S. (ABSENT)
                 Advocate for Respondents : Mr. Kedar Balbhim R.
                                         ...

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

                                     DATE     :   29-11-2022

P.C. :-

For the reasons mentioned in the application, the delay of 91 days

in preferring the appeal arising out of judgment and order passed by the

Family Court is condoned. Application is disposed of.

2. Office to register the Family Court Appeal. The Family Court Appeal

stands admitted. Call record and proceedings.

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

mub