Mukesh Popatlal Gada vs Purvi Mukesh Gada
2023 Latest Caselaw 4802 Bom

2023:BHC-AS:13923                                                        5-WP-451-2019.doc


                    Shailaja
                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   CIVIL APPELLATE JURISDICTION
                                   WRIT PETITION NO.451 OF 2019
                                                a/w
                                  WRIT PETITION NO.14704 OF 2018

                    Mukesh Popatlal Gada                   ]     Petitioner
                          Vs.
                    Purvi Mukesh Gada                  ]   Respondent
                                                    a/w
                                     CIVIL APPLICATION NO.1794 OF 2019
                                                     IN
                                      WRIT PETITION NO.14704 OF 2018

                    Purvi Mukesh Gada                      ]     Applicant
                          Vs.
                    Mukesh Popatlal Gada                   ]     Petitioner

                                                    .....
                    Mr. Mahendra V. Kawchale a/w Ms. Ruchira P. Karve, for Petitioner
                    in both the Writ Petitions and for Respondent in Civil Application
                    No.1794 of 2019.

                    Mr. Mikhail Dey a/w Ms. Bhakti Mehta i/b Edith Dey, for the
                    Respondent in both the Writ Petitions and for Applicant in Civil
                    Application No.1794 of 2019.
                                                 .....
                                          CORAM : PRITHVIRAJ K. CHAVAN, J.

                                          DATE      : 4th MAY, 2023.
                    P.C.

1. In view of the final judgment and order passed by the Family

Court, Pune in P.A. No.291 of 2015 dated 24th February, 2023,

learned Counsel for the petitioner submits that the petitions have

become infructuous.

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5-WP-451-2019.doc

2. As such, both the petitions stand disposed of as infructuous.

3. In view of disposal of the petitions, pending applications, if

any, shall stand disposed of.

[PRITHVIRAJ K. CHAVAN, J.]

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