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Mrs. Piyusha Aniket Tupe vs Mr. Aniket Subhas Tupe
2022 Latest Caselaw 11114 Bom

Citation : 2022 Latest Caselaw 11114 Bom
Judgement Date : 19 October, 2022

Bombay High Court
Mrs. Piyusha Aniket Tupe vs Mr. Aniket Subhas Tupe on 19 October, 2022
Bench: Nitin Jamdar, Sharmila U. Deshmukh
                                                      1/2            38 ia 3791 of 2020.doc


                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CIVIL APPELLATE JURISDICTION


                                    INTERIM APPLICATION NO.3791 OF 2020
                                                    IN
                                 FAMILY COURT APPEAL STAMP NO.4031 OF 2020

                      Aniket Subhash Tupe                                 .. Applicant
                            Versus
                      Mrs.Piyusha Aniket Tupe
                      Alias Piyusha Dilip Shewale                         .. Respondent

                                                    WITH
                                      INTERIM APPLICATION NO.753 OF 2020
                                                      IN
                                       FAMILY COURT APPEAL NO.13 OF 2020

                      Mrs.Piyusha Aniket Tupe
                      Alias Piyusha Dilip Shewale                         .. Applicant
                            Versus
                      Aniket Subhash Tupe                                 .. Respondent
                                                     ......
                      Mr.Abhijit Sarwate, Mr.Ajinkya Udane and Miss.Hardev Kaur i/b.
RAJESHRI
                      Mr.Aniket Tupe, Advocate for Aniket Subhash Tupe.
PRAKASH
AHER
Digitally signed by
RAJESHRI PRAKASH
AHER
                      Mr.Mayur Jadhav i/b. Ms.Radhika S. Panchpor, Advocate for
                      Mrs.Piyusha Aniket Tupe Alias Piyusha Dilip Shewale .
Date: 2022.10.21
13:51:14 +0530




                                                      ......

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

DATED : 19 October 2022.


                      Rajeshri Aher
                                   2/2               38 ia 3791 of 2020.doc


P.C. :

Family Court Appeal Stamp No.4031 of 2020 and 13 of 2020 are cross Appeals arising from the same Judgment and order passed by the Family Court. Appeals are admitted.

2 As regards Family Appeal Stamp No.4031 of 2020, office objections to be removed within a period of six weeks. As regards hearing on the interim Applications are concerned, place the Interim Applications on Board on 16 November 2022.

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

Rajeshri Aher

 
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