Sau. Renuka Amol Bhadange vs Amol Vilas Bhadange
2022 Latest Caselaw 12424 Bom

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            SHANTANU
SHANTANU    SHANKARSA
SHANKARSA   DHUDUM
DHUDUM      Date:
            2022.12.01
            13:14:42
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                                                                           38.WP.12960.2022...doc


                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   CIVIL APPELLATE JURISDICTION

                                  WRIT PETITION NO. 12960 OF 2022

              Renuka Amol Bhadange                                    ... Petitioner
                   Vs.
              Amol Vilas Bhadange                                     ... Respondent

              Mr. Rajas A. Naik i/b Adv. L. R. Odhekar for the Petitioner.


                                               CORAM : NITIN W. SAMBRE, J.

                                               DATED :       30th NOVEMBER, 2022
              P.C.:

1. H.M.P. No. 305 of 2016 was taken out for restitution of conjugal

right before the Civil Judge Senior Division, Nashik in which prayer for

judgment on admission sought under Order XII Rule 6 of the CPC is

rejected.

2. Matter is not from the assignment of this Court. Hence

removed from Board.

                                                     (NITIN W. SAMBRE, J.)




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