Ketaki Ramakantrao Paralkar vs Ganesh Sudhakar Jadhav
2023 Latest Caselaw 221 Bom

                                                                                   907

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                      907 CIVIL APPLICATION NO.94 OF 2023
                                       IN
                    FAMILY COURT APPEAL (ST) NO.34788/2022

                       KETAKI RAMAKANTRAO PARALKAR
                                      VERSUS
                          GANESH SUDHAKAR JADHAV
                                         ...
                  Advocate for Applicant : Mr. Tungar Nikhilesh K.

                        CORAM        : MANGESH S. PATIL &
                                       S. G. CHAPALGAONKAR, JJ.
                        DATE         :   06.01.2023

ORDER:

1. Heard.

2. The original proceedings were two in number, one for 'nullity' under section 25(iii) of the Special Marriage Act and other for 'restitution' under section 22 of the same Act, albeit both have been disposed of by a common judgment and order. When it was pointed out to the learned advocate for the appellant that no common appeal would lie, the learned advocate, on instructions, submits that he would continue with the present appeal in respect of the proceeding for nullity of marriage.

3. Issue notice in the delay condonation application, returnable on 03.02.2023.

( S. G. CHAPALGAONKAR, J. ) ( MANGESH S. PATIL, J. )

JPChavan