Shreeya Ashish Keskar vs Ashish Vijay Keskar
2023 Latest Caselaw 7013 Bom

2023:BHC-AS:19634-DB


                                                                              20 IA-1805-2023 .doc



                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CIVIL APPELLATE JURISDICTION


                               INTERIM APPLICATION NO. 1805 OF 2023
                                                        IN
                          FAMILY COURT APPEAL (ST.) NO. 32758 OF 2022

             Shreeya Ashish Keskar                                               ...Applicant/
                                                                                  Appellant
                       Versus
             Ashish Vijay Keskar                                                 ...Respondent

                 Mr. Ujjwal Gandhi a/w. Ms. Saakshi Jha and Mr. Umer Farooq
                 Khwaja for Applicant/Appellant.

                 None, for Respondent.

                                                    CORAM          : B. P. COLABAWALLA &
                                                                    M.M. SATHAYE, JJ.

                                                    DATE           : JULY 14, 2023

            P. C.

1. The above Interim Application is filed seeking condonation

of delay of approximately 10 days in filing the above Appeal. The learned

counsel appearing on behalf of the Applicant/Appellant submitted that

actually there is no delay because the period for filing the appeal is 90

days as per the full Bench Judgment of this Court in the case of Shivram

Vs. Sharmila 2017 (1) Mh.L.J. 281 . He submitted that if 90 days are

counted, then there is no delay because the impugned order was passed

JULY 14, 2023 Husen

20 IA-1805-2023 .doc

on 11.10.2022, a certified copy of the same was supplied on 12.10.2022,

and the present appeal is lodged on 22.12.2022. In fact, we find that the

Office/Department has also verified the same and made a noting on the

board that the appeal is filed in time.

2. In these circumstances, nothing survives in the above

Interim Application and the same is disposed of.

3. The Registry is now directed to number the above Appeal

subject to any other objections being removed by the

Applicant/Appellant.

4. This order will be digitally signed by the Private Secretary/

Personal Assistant of this Court. All concerned will act on production by

fax or email of a digitally signed copy of this order.

[ M.M. SATHAYE, J.] [ B. P. COLABAWALLA, J.]

JULY 14, 2023 Husen