Meena Apuroop Rao vs Apuroop Immaneni Rao
2023 Latest Caselaw 2975 Bom

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         VARSHA VARSHA
                 RAJGURU
                          VIJAY
         VIJAY   Date:
         RAJGURU 2023.03.29
                    10:23:48
                    +0530
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                                                                             6-FCAST-1999-2021.doc


varsha                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              CIVIL APPELLATE JURISDICTION

                          FAMILY COURT APPEAL (ST) NO. 1999 OF 2021

            Meena Apuroop Rao                                           ... Appellant
                                vs.
            Apuroop Immaneni Rao                                        ... Respondent

           Mr. Aarif Ali M Ali, for the Appellant.
           Mr. Pramod R. Arjunwadkar a/w Mr Omkar Nagvekar, for the
           Respondent.

                                                      CORAM : R. D. DHANUKA AND
                                                              GAURI GODSE, JJ.

DATED : 27 MARCH, 2023

P.C. :-

1. Mr Arjunwadkar, learned Counsel for the Respondent

states that his client who is Respondent in this Appeal has

expired on 31st December 2021. The Respondent had filed

Petition No. A-368 of 2014 before the Family Court under

Section 13(1)(ia) of the Hindu Marriage Act, 1955 for

dissolution of marriage between the Appellant and

Respondent. The Family Court by Judgment and Decree dated

29th September 2020 has allowed the said Petition filed by the

Respondent and has dissolved the marriage by a decree of

divorce as per Section 13(1)(ia) of the Hindu Marriage Act,

6-FCAST-1999-2021.doc

1955.

2. In our view nothing survives in the Family Court Appeal.

However, learned Counsel for the Appellant seeks time to take

instruction to make statement before this Court for this limited

issue.

3. Place the matter under the caption of 'Direction' on 31 st

March 2023.

(GAURI GODSE, J.) (R. D. DHANUKA, J.)