Ashwini Sandeep Yalgi Nee Ashwini ... vs Sandeep Vasantrao Yalgi
2023 Latest Caselaw 1698 Bom

                                                                          6-fcast25987-21.doc

   vai

                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION

VASANT     Digitally signed by
           VASANT           FAMILY COURT APPEAL (STAMP) NO.25987 OF 2021
ANANDRAO   ANANDRAO IDHOL
           Date: 2023.02.22
IDHOL      16:06:07 +0530


              Ashwini S. Yalgi                                            ...Appellant
                         V/s.
              Sandeep V. Yalgi                                            ...Respondent


              Mr.Rohaan Cama with Ms.Sapana Rachure for the Appellant.

              Ms.Kajal Gupta i/b Mr.Yatin R. Shah for the Respondent.

                                              CORAM : R.D. DHANUKA &
                                                      M.M. SATHAYE , JJ.

DATE : 20TH FEBRUARY, 2023.

P.C. :-

1. This matter is moved by way of a praecipe seeking to

dispense with the objections about the maintainability of one Appeal

challenging the common judgment passed in three proceedings by

the Family Court, Bandra. Learned counsel for the Appellant on

instructions states that he may be permitted to continue with the

present Appeal filed challenging the judgment and order passed in

Petition No.A-2562 of 2014 by the Family Court No.2, Bandra,

Mumbai dated 3rd April, 2021.

2. We accordingly direct that the present Appeal be treated

as an Appeal against the said judgment and order in Petition No.A-

6-fcast25987-21.doc

2562 of 2014 by the Family Court No.2, Bandra, Mumbai.

3. Learned counsel for the Appellant seeks liberty to file two

more Appeals challenging the common judgment and order passed in

the Petition No.B-36 of 2012 and the Petition No.C-127 of 2013

passed by the Family Court No.2, Bandra, Mumbai separately along

with necessary application, if so advised. The Appellant is permitted

to file such separate Appeals within four weeks from today. The

Appellant undertakes to remove all the office objections within four

weeks from today. It is clarified that insofar as the present Family

Court Appeal is concerned, the objection regarding filing of common

appeal does not survive in view of the above order. The Appellant is

permitted to file common compilation for all three Family Court

Appeals, since the same is arising out of the common judgment.

(M.M. SATHAYE , J.)                            (R.D. DHANUKA, J.)