Sau. Pooja W/O. Shrikant Kale vs Shrikant Rameshwarrao Kale
2023 Latest Caselaw 3504 Bom

Citation : 2023 Latest Caselaw 3504 Bom
Judgement Date : 10 April, 2023

Bombay High Court

Sau. Pooja W/O. Shrikant Kale vs Shrikant Rameshwarrao Kale on 10 April, 2023

Bench: Vinay Joshi, Bharat Pandurang Deshpande

                                         1                                   57.62.fca.04.23.11.2023

                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                NAGPUR BENCH : NAGPUR

                           FAMILY COURT APPEAL NO.4 OF 2023
                                      Sau. Pooja w/o Shrikant Kale
                                                  ..vs..
                                      Shrikant Rameshwarrao Kale

                                                  AND

                          FAMILY COURT APPEAL NO.11 OF 2023
                                      Sau. Pooja w/o Shrikant Kale
                                                  ..vs..
                                      Shrikant Rameshwarrao Kale
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Office Notes, Office Memoranda of Coram,                                 Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
--------------------------------------------------------------------------------------
                                  Shri A.S. Mardikar, Senior Advocate, with Shri V.R. Deshpande,
                                  Advocate for the appellant.
                                  Shri A.R. Deshpande, Advocate for the respondent.

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

DATED : 10/04/2023.

Heard.

2. These are the appeals of wife challenging her claim before the Family Court about refusal of restitution of conjugal rights and decree of divorce.

3. Vide same judgment and order, the Family Court though dismissed the wife's claim, however granted divorce in favour of respondent husband on his petition.

4. In view of above facts, ADMIT.

5. Issue notice to the respondent, returnable on 28.04.2023.

6. Learned Counsel for the respondent waives the service of notice.

7. The Records and Proceeding has not been

2 57.62.fca.04.23.11.2023

received yet.

8. Interim order to continue till the next date granted in Family Court Appeal No.4 of 2023.

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