Vasant S/O Garobaji Deothagale vs Sau. Vibha @ Pushpa W/O Vasant ...
2023 Latest Caselaw 4998 Bom

                                              1                                46-CAO-349-23.odt


                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                            NAGPUR BENCH, NAGPUR.

                                CIVIL APPLICATION (O) NO. 349 OF 2023
                                                AND
                                FAMILY COURT APPEAL NO. 09 OF 2023

                             VASANT S/O GAROBAJI DEOTHAGALE
                                           Vrs.
                       SAU. VIBHA @ PUSHPA W/O VASANT DEOTHAGALE
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 Office Notes, Office Memoranda of                             Court's or Judge's Order
 Coram, appearances, Court's Orders
 or directions and Registrar's order
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                           Shri Manoj Sable, Advocate for applicant.

                                                    CORAM: VINAY JOSHI AND
                                                           VALMIKI SA MENEZES, JJ.

DATE : 05/06/2023.

1. The applicant - husband has challenged the Judgment and order of Family Court directing restitution of conjugal rights.

2. Issue notice to the respondent, returnable on 31/07/2023.

[VALMIKI SA MENEZES, J.] [VINAY JOSHI, J.]

Choulwar