Shantanu S/O. Ravikumar Bhargava vs Smt. Archana Singh W/O. Shantanu ...
2023 Latest Caselaw 13067 Bom

Bombay High Court

Shantanu S/O. Ravikumar Bhargava vs Smt. Archana Singh W/O. Shantanu ... on 19 December, 2023

Author: M. W. Chandwani

Bench: Vinay Joshi, M. W. Chandwani

                                                    1                                        927-fca-50-23.odt

                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                                   NAGPUR BENCH, NAGPUR.

                                 FAMILY COURT APPEAL NO. 50 OF 2023
                                     Shantanu S/o. Ravikumar Bhargava
                                                            Vs.
                              Smt. Archana Singh W/o. Shantanu Bhargava
             ------------------------------------------------------------------------------------------------
             Office Notes, Office Memoranda of                                Court's or Judge's Order
             Coram, appearances, Court's Orders
             or directions and Registrar's order
             ----------------------------------------------------------------------------------------------------
                           Shri Apurv De, Advocate for appellant.



                                CORAM :-        VINAY JOSHI &
                                                M. W. CHANDWANI, JJ.

                                DATED :-        19.12.2023


                                            Heard.

2. The appellant-husband has impugned herein the judgment and order dated 07.09.2023, by which the Family Court has rejected the appellant's claim for divorce vis granted respondent- wife's claim for restitution.

3. The learned counsel for the appellant would submit that both the husband and wife are well educated and serving in Indian Navy and Indian Army respectively. It is submitted that the appellant-husband has produced several documents to indicate the instances of harassment but, they have not been properly appreciated by the Trial Court.

4. Issue notice to the respondent, returnable in four weeks.

RR Jaiswal 2 927-fca-50-23.odt

5. In the meantime, there shall be stay to the clause (ii) of the operative order dated 07.09.2023, which is impugned herein.

(M. W. CHANDWANI, J.) (VINAY JOSHI, J.)

Signed by: Mr. Rajnesh Jaiswal Designation: PARR ToJaiswal Honourable Judge Date: 20/12/2023 11:32:03