Priyanshu Prabhakarrao Mahajan ... vs Nikhil S/O Bisaram Shende
2023 Latest Caselaw 3354 Bom

cao472.23.odt                                                                                 1/1



                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          NAGPUR BENCH, NAGPUR.

                    CIVIL APPLICATION (CAO) No.472 OF 2023
                                     AND
                   FAMILY COURT APPEAL ST. No.6516 OF 2023
(Priyanshu Prabhakarrao Mahajan (Meshram), after marriage Sau. Priyanshu Nikhil Shende
                           Vs. Nikhil s/o. Bisaram Shende)
__________________________________________________________________________
Office Notes, Office Memoramda of Coram,
appearances, Court's orders of directions             Court's or Judge's orders.
and Registrar's Orders.
                             Mr. P.M. Giratkar, Advocate for appellant.
                             Mr. V.D. Mule, Advocate for respondent.

                            CORAM : VINAY JOSHI AND BHARAT P. DESHPANDE, JJ.

DATE : 03rd APRIL, 2023.

1. Heard.

2. Issue notice to the respondent, on the application for condonation of delay as well as on Family Court Appeal, returnable after four weeks.

3. The appellant-wife has expressed fear that if the impugned decree is not stayed, there is every likelihood of husband re-marring with another lady.

4. In order to avoid irreversible position, we hereby stay the impugned judgment and order dated 18.1.2023 passed by the Family Court, Bhandara in Petition No.A-89/2020 till further order.

5. The applicant/appellant shall serve copy of this order to the respondent by registered post in addition to regular mode of service.

(BHARAT P. DESHPANDE, J.) (VINAY JOSHI, J.) Wadode