Pushkar Rajeev Kale Thr.Poa ... vs Jayashree Pushkar Kale
2023 Latest Caselaw 748 Bom

                                                                                 13-fca10-18.doc

   vai

                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION
VASANT     Digitally signed by
           VASANT ANANDRAO
ANANDRAO   IDHOL

IDHOL
           Date: 2023.01.24
           10:47:23 +0530
                               FAMILY COURT APPEAL NO.10 OF 2018
                                            WITH
                         CRIMINAL REVISION APPLICATION NO.448 OF 2019


             Pushkar R.Kale                                                  ...Appellant
                       V/s.
             Jayashree P. Kale                                               ...Respondent

                                            WITH
                         CRIMINAL REVISION APPLICATION NO.449 OF 2019


             Jayashree P. Kale                                               ...Applicant
                       V/s.
             Pushkar R.Kale & Ors.                                           ...Respondents


             Mr.Abhijit D. Sarvate for the Appellant.

             Mr.Sachin V. Khandegale for the Respondent.

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

DATE : 20TH JANUARY, 2023.

P.C. :-

1. Place the matters on board for hearing and final disposal in

the week commencing from 27th March, 2023. The parties would be at

liberty to file brief proposition of law, synopsis and compilation of

judgments which they propose to rely upon in support of their rival

contentions with a copy to be served upon other side in advance.

13-fca10-18.doc

2. Learned counsel for the parties jointly state that the entire

compilation of documents forming part of record before the Criminal

Court and the Family Court are before this Court against which the

Revision Application are filed and are heard along with the Family

Court Appeal, both the parties would rely upon the records and

proceedings forming part of the Criminal Revision Application.

Statement is accepted.

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