Mrs. Manisha Ravikumar Langhe vs Mr. Ravikumar Jaysing Langhe
2023 Latest Caselaw 575 Bom

                                                                        16-SA-34-2023.doc
   Sonali


       Digitally                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
       signed by
       SONALI
SONALI MILIND
                                       CIVIL APPELLATE JURISDICTION
MILIND PATIL
PATIL Date:
       2023.01.16
       18:10:55                         SECOND APPEAL NO.34 OF 2023
       +0530
                                                   WITH
                                     INTERIM APPLICATION NO.396 OF 2023

                    Mrs. Manisha Ravikumar Langhe                       ...Appellant
                        Versus
                    Rajkumar Jaysing Langhe                             ...Respondent


                    Mr. Sumit Sonare, for the Appellant.


                                             CORAM : MADHAV J. JAMDAR, J.

DATED : 16th JANUARY 2023

P.C. :

1. Heard Mr. Sonare, learned counsel appearing for the

Appellant.

2. The Appellant is wife of the Respondent.

3. By the impugned Judgment and Decree of the learned

Trial Court, the marriage solemnized on 6th May 2007 between

the Appellant and the Respondent is dissolved. The said decree

of the dissolution of marriage has been confirmed by the

learned First Appellate Court.

4. Issue notice to the Respondent, returnable on 13th

February 2023.

16-SA-34-2023.doc Sonali

5. In addition to Court notice, the Appellant to serve the

Respondent by private notice and shall file affidavit of service

before the returnable date.

6. Till the next date, there shall be ad-interim relief in terms

of prayer clause (A).

[MADHAV J. JAMDAR, J.]