Vasant S/O Bapuraoji Padole vs Kalavati Vasantrao Padole @ D/O ...
2023 Latest Caselaw 8390 Bom

  2023:BHC-NAG:12343-DB


                                                             1                                  917.cao.1036.2023

                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                NAGPUR BENCH : NAGPUR
                                        CIVIL APPLICATION NO. 1036 OF 2023 IN
                                      FAMILY COURT APPEAL ST. NO. 14027 OF 2023
                                                     Vasant s/o Bapuraoji Padole
                                                                 ..vs..
                                      Kalavati Vasantrao Padole @ Kalavati d/o Raghoba Bhadre

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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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                                                 Ms. Rashmi N. Gaikwad, Advocate for the applicant/appellant.

                                            CORAM : VINAY JOSHI AND VALMIKI SA MENEZES, JJ.

DATED : 18/08/2023.

. Heard.

2. This is an application seeking for condonation of delay of 32 days caused in filing the appeal raising a challenge to the judgment and order of the Family Court.

3. For the reasons stated in the application, the application is allowed. Delay is condoned. Application stands disposed of.

4. Appeal be registered and numbered accordingly.

FAMILY COURT APPEAL ST. NO. 14027 OF 2023

Heard.

2. Issue notice to the respondent, returnable on 15.09.2023.

3. Learned Counsel Shri N.R. Kanungo appeared on caveat and waive notice for the respondent.

(VALMIKI SA MENEZES, J.) (VINAY JOSHI, J.)

Signed by: Trupti D.Trupti Agrawal Designation: PA To Honourable Judge Date: 18/08/2023 18:12:32