Ashwini Shrikant Rahane vs Shrikant Ramnath Rahane
2023 Latest Caselaw 717 Bom

                                    1                  905-FCA-46-2022

         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   BENCH AT AURANGABAD

                  905 FAMILY COURT APPEAL NO.46 OF 2022
                     WITH CA/10700/2022 IN FCA/46/2022

                            ASHWINI SHRIKANT RAHANE
                                     VERSUS
                           SHRIKANT RAMNATH RAHANE
                                       ...

      Advocate for Appellant : Ms Shital Pujari h/f Ms Sunita G. Sonawane
                 Advocate for Respondent/sole: Mr V.Y. Bhide


                                   CORAM : MANGESH S. PATIL AND
                                           S.G. CHAPALGAONKAR, JJ.

                                   DATE :     19-01-2023


 PER COURT :

 1.           Heard.

2. Ms Shital Pujari holding for Ms Sunita Sonawane for the

appellant seeks time.

3. Even the State will have to be taken pursuant to the order dated

16-12-2022 in as much as single appeal has been preferred on the ground

that separate matters of the Family Court have been decided by the

common Judgment.

4. Stand over to 16-02-2023.

[ S.G. CHAPALGAONKAR, J. ] [ MANGESH S. PATIL, J. ]

mta