Lovejeet Bachitar Singh Sandhu vs Guruprit Kaur Pritpal Singh ...
2023 Latest Caselaw 194 Bom

                    Yugandhara Patil

                                                                            904-FCA(St)-12399-2022.doc

                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CIVIL APPELLATE JURISDICTION

                              FAMILY COURT APPEAL (ST.) NO. 12399 OF 2022
                                                WITH
                                INTERIM APPLICATION NO. 12403 OF 2022
                                                 IN
                              FAMILY COURT APPEAL (ST.) NO. 12399 OF 2022

YUGANDHARA
SHARAD
PATIL               Lovejeet Bachitar Singh Sandhu                           ... Appellant
Digitally signed
                          Versus
by YUGANDHARA
SHARAD PATIL        Guruprit Kaur Pritpal Singh Khatri                       ... Respondent
Date: 2023.01.09
11:45:42 +0530


                                                   ******

Mr. Sidheshwar N. Biradar for the Appellant. None for the Respondent.

******

CORAM: R. D. DHANUKA AND M.M.SATHAYE JJ.

                                                         DATE     : 6th JANUARY, 2023
                    P.C. :-

1. Issue notice upon Respondent returnable on 10 February 2023.

Humdast allowed.

2. In addition to the court notice, the Appellant is also permitted

to serve the Respondent by private notice, by all permissible modes

of services available in law.

3. Learned counsel for the Appellant states that even before filing

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Yugandhara Patil

904-FCA(St)-12399-2022.doc

application for setting aside exparte decree passed in divorce

proceedings filed by his client i.e. Petition A No. 269 of 2016, the

appellant has remarried, after expiring of appeal period.

4. We are informed that Family Court has now fixed the date of

hearing of the said petition, in view of the order passed by the

Family Court setting aside Judgment and Order dated 6 th December

2016.

5. Till the next date, the Family Court is directed to grant suitable

adjournment in the matter beyond reasonable date.

6. Appellant is directed to inform this order to the Respondent as

well as to the Family Court for information and compliance.

[M.M.SATHAYE,J.] [R. D. DHANUKA, J.]

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