Pratibha Prashant Dhole vs Prashant Hanumant Dhole
2023 Latest Caselaw 13407 Bom

Bombay High Court

Pratibha Prashant Dhole vs Prashant Hanumant Dhole on 22 December, 2023

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                        1                   29 mca 257-23-c.doc


                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               CIVIL APPELLATE JURISDICTION

                  MISCELLANEOUS CIVIL APPLICATION NO.257 OF 2023

 Pratibha Prashant Dhole                         ... Applicant
       Vs.
 Prashant Hanumant Dhole                         ... Respondent

                                -------
 Ms. Savita Yadav, Advocate for the Applicant.
 Mr. Roshan Hule i/by Mr. Robin Thomas, Advocates for the Respondent.
                                -------

                            CORAM :   ABHAY AHUJA, J.

                            DATE :    22 DECEMBER, 2023.


 P.C. :

1. Ms. Savita Yadav, learned counsel appears for the Applicant and

submits that in the Lower Court the divorce proceedings have been heard

and the matter has been kept for judgment and therefore, this application

has become infructuous. Mr. Roshan Hule, learned counsel for the

Respondent agrees with the submissions made on behalf of the Applicant.

2. Accordingly, the application stands disposed as infructuous.

                                                 (ABHAY AHUJA, J.)


   Priya R. Soparkar                                                                  1 of 1