Kavita Rajesh Naik (Rathod) vs Rajesh Wamanrao Naik (Rathod)
2023 Latest Caselaw 3866 Bom

                                  1                       958-CrRn-472-04.odt




       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   BENCH AT AURANGABAD


        CRIMINAL REVISION APPLICATION NO.472 OF 2004

                  KAVITA RAJESH NAIK (RATHOD)
                              VERSUS
               RAJESH WAMANRAO NAIK (RATHOD)
                                ...
           Advocate for Applicant : Mr. Narayan Patil h/f.
                                     Ms. Surekha Mahajan
             Advocate for Respondent : Mr. V. B. Garud
                                ...

                               CORAM :    S. G. MEHARE, J.

DATE : 18.04.2023

PER COURT :

1. The learned counsel for the respondent states that he

has instructions that petitioner/wife and respondent/husband

has mutually divorced. However, he has no document. Time

granted to him to produce the judgment and decree of

divorce, if any.

2. Stand over to 19.06.2023.

( S. G. MEHARE ) JUDGE

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