Namrata Shivanand Dasare vs Shivanand Dattatray Dasare
2023 Latest Caselaw 8940 Bom

2023:BHC-AS:24927


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                                                                     14 - MCA 79 OF 2020.doc


                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         CIVIL APPELLATE JURISDICTION
              MISCELLANEOUS CIVIL APPLICATION NO. 79 OF 2020
           Namrata Shivanand Dasare          ..... Applicant
                VERSUS
           Shivanand Dattatray Dasare        ..... Respondent

                                  ALONGWITH
             MISCELLANEOUS CIVIL APPLICATION NO. 512 OF 2022
           Shivanand Dattatraya Dasare       ..... Applicant
                VERSUS
           Namrata Shivanand Dasare          ..... Respondent

           Mr. Prasad P. Kulkarni for the Applicant in MCA/79/2020 and for the
           Respondent in MCA/512/2022.
           Mr.V.R.Gaikwad for the Respondent in MCA/79/2020 and for the
           Applicant in MCA/512/2022.
                                                  CORAM: ABHAY AHUJA, J.

DATE : 30th AUGUST, 2023

P.C:-

Both the learned counsel jointly submit that in view of the

judgment dated 27th July, 2023 passed by the Family Court, Solapur

allowing the application for divorce by mutual consent, nothing

survives in these two miscellaneous civil applications which have been

rendered infructuous by virtue of the said judgment. Accordingly, both

the miscellaneous civil applications are disposed as infructuous.

[ABHAY AHUJA, J.]