Dr. Smt. Kavita W/O Anand Dhabarde vs Anand S/O Bhanudas Dhabarde
2023 Latest Caselaw 3910 Bom

                             1                                  64.64A.fca.241.14 and fca 240.14

                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                NAGPUR BENCH : NAGPUR
                         FAMILY COURT APPEAL NO. 241 OF 2014
                                  Dr. Smt. Kavita w/o Anand Dhabarde
                                                   ..vs..
                                     Anand s/o Bhanudas Dhabarde

                                                 AND

                         FAMILY COURT APPEAL NO. 240 OF 2014
                                  Dr. Smt. Kavita w/o Anand Dhabarde
                                                   ..vs..
                                      Anand s/o Bhanudas Dhabarde
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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
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                                  Shri D.C. Chahande, Advocate for the appellant.

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

DATED : 19/04/2023.

Mentioned out of turn.

2. Both appeals are arising out of the common judgment and order dated 24.12.2012 passed in Petition Nos. A-709 of 2009 and A-740 of 2009. Being aggrieved by the common judgment and order, the appellant wife has preferred both the appeal.

3. Learned Counsel appearing for the appellant in both appeals, seeks for withdrawal of appeal with liberty to file appropriate proceedings for maintenance of children.

4. In view of above, both appeals stand disposed of as withdrawn with liberty as prayed for. No order as to costs.

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