Mrs. Bhagyashree W/O Subodh ... vs Mr. Subodh S/O Kishor Gawande
2023 Latest Caselaw 1578 Bom

Citation : 2023 Latest Caselaw 1578 Bom
Judgement Date : 15 February, 2023

Bombay High Court

Mrs. Bhagyashree W/O Subodh ... vs Mr. Subodh S/O Kishor Gawande on 15 February, 2023

Bench: Vinay Joshi, Valmiki Sa Menezes

                                                                                             56 CAO-142-2023
                                                              1

                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    NAGPUR BENCH, NAGPUR.
                                  CIVIL APPLICATION (O) NO.142 OF 2023
                                                      IN
                                    FIRST APPEAL (ST) NO.181 OF 2023
                           [Mrs. Bhagyashree W/o Subodh Gawande @ Bhagyashri D/o
                            Ashokrao Dhotre ..V/s.. Mr. Subodh S/o Kishor Gawande]
                  ___________________________________________________________________________________
                  Office Notes, Office Memoranda of Coram,
                  appearances, Court's orders of directions        Court's or Judge's order
                  and Registrar's orders.
                                Mr R. Dharmadhikari, Advocate for the Applicant/Appellant.


                                CORAM : VINAY JOSHI AND VALMIKI SA MENEZES, JJ.

                                DATE          : 15th FEBRUARY, 2023.

                                .       Learned Counsel appearing for Applicant/Appellant would

submit that despite service of notice, Respondent is absent. He seeks to stay the effect of impugned decree of nullity of marriage passed by Trial Court in Petition No.A-290 of 2016 dated 14.02.2022.

2. It is submitted that the Respondent may take disadvantage of ex-party decree in other proceedings pending between the parties. Since despite service the Respondent is absent, without going to the merits and having regard to above submissions, we hereby stay the effect of impugned judgment and order dated 14.02.2022 passed in Petition No.A-291 of 2016, till next date.

3. Stand over after three weeks.



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


Digitally Signed By:ASHISH
ASHOKRAO TAMBE
Personal Assistant              TAMBE
to Hon'ble JUDGE
Signing Date:16.02.2023 18:40