Shri. Vinayak Baburao Gavas vs Sou. Sarika Vinayak Gavas
2023 Latest Caselaw 229 Bom

                                                                     8fca.194-19.doc


                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                CIVIL APPELLATE JURISDICTION
                          FAMILY COURT APPEAL NO.194 OF 2019

 Vinayak Baburao Gavas                                                  ...Appellant
       Versus
 Sarika Vinayak Gavas                                                   ...Respondent

                                   ---------
Mr.Anand Patil i/b.M/s.Anand Patil & Associates, Advocate for Appellant.
Mr.Kiran G. Kulkarni & Smt.Kavita D. Vijapure i/b. Mr.D.A. Sutar, Advocate for
Respondent.
                                   ---------

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

DATED : 6th JANUARY, 2023 P.C. :

1. Learned counsel for the Appellant states that a paper book would be

filed in this appeal within two days and a copy would be supplied to the

Respondent's advocate simultaneously. Parties would be at liberty to file

written notes of arguments along with copies of judgments upon which they

would be relying in support of their rival contentions with a notice to other

side in advance.

2. It is made clear that Court would make an endeavor to dispose the off

Family Court Appeal finally subject to time constrained.

3. Place this Family Court Appeal on board for 'Admission' on 17.03.2023.

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