Kavita Purshottam Samleti vs Purshottam Sidram Samleti
2023 Latest Caselaw 10244 Bom

ppn                                  1               501.ia-15890.23.doc


       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               CIVIL APPELLATE JURISDICTION

                INTERIM APPLICATION NO.15890 OF 2023
                                IN
                 FAMILY COURT APPEAL NO.71 OF 2023

Kavita Purshottam Samleti                           .. Applicant/Appellant
      Versus
Purshottam Sidram Samleti                           .. Respondent

            ---
Mr.Hrishikesh Sopan Shinde for the Applicant/Appellant.
            ---
                      CORAM : G.S. KULKARNI &
                                    JITENDRA JAIN, JJ.

                    DATE         : 4th October 2023
P.C.:-

.               Not on board. Upon mentioning, taken on board.

2. Issue notice to the Respondent, returnable on 18 th October 2023. In addition to Court Notice, Applicant/Appellant is permitted to serve the Respondent by private notice by all permissible modes and place on record affidavit of service before the returnable date.

3. Till the adjourned date of hearing, the impugned judgment and order dated 31st July 2023 passed by the Judge, Family Court, Solapur in Petition No.A-171 of 2017 shall remain stayed.

       JITENDRA JAIN, J.                      G.S. KULKARNI, J.