Anand Prakash Kidile vs Bhagyashri Anand Kidile
2023 Latest Caselaw 3458 Bom

revn48.23.odt                                                                                 1/1



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

                    CRIMINAL APPLICATION (APPR) No.110 OF 2023
                                       IN
                   CRIMINAL REVISION APPLICATION No.48 OF 2023

         (Anand s/o. Prakash Kidile Vs. Sau. Bhagyashri Anand Kidile and another)
__________________________________________________________________________
Office Notes, Office Memoramda of Coram,
appearances, Court's orders of directions             Court's or Judge's orders.
and Registrar's Orders.

                              Mr. Swagat Muppawar, Advocate for the applicant.

                               Coram :      G.A. Sanap, J.

Date : 06.04.2023.

1. This application is filed for condonation of delay of 10 days caused in filing criminal revision application against the judgment and order dated 10.11.2022 passed by the learned Family Court, Yavatmal. There is a delay of 10 days.

2. For the reasons stated in the application, the delay of 10 days caused in filing criminal revision application is condoned.

3. The application is disposed of. CRIMINAL REVISION APPLICATION No.48 OF 2023.

1. Issue fresh notice to the respondents, returnable on 20.4.2023.

(G.A. Sanap, J.)

Wadode