Neha Tabassum W/O Syed Bilal vs Syed Bilal S/O Syed Pasha
2023 Latest Caselaw 9654 Bom

2023:BHC-AUG:19886-DB




                                                      1                             ca 14244.22

                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   BENCH AT AURANGABAD

                                 CIVIL APPLICATION NO. 14244 OF 2022
                                                 IN
                                FIRST APPEAL STAMP NO. 23762 OF 2022

                          Neha Tabassum W/o Syed Bilal                 ..   Applicant

                                   Versus

                          Syed Bilal S/o Syed Pasha                    ..   Respondent

                 Shri D. S. Patil, Advocate h/f Shri S. S. Gangakhedkar, Advocate
                 for the Applicant.
                 Shri Shaikh Wajeed Ahmed, Advocate for the Respondent.

                                           CORAM :    MANGESH S. PATIL AND
                                                      SHAILESH P. BRAHME, JJ.

DATE : 13 SEPTEMBER 2023.

FINAL ORDER :

. Heard both sides.

2. This is an application seeking condonation of delay of 91 days by the wife caused in preferring appeal against the judgment and decree passed by the Family Court.

3. We have heard both the sides.

4. Considering the nature of the dispute and taking into account the fact that it is wife who is seeking condonation of delay, which is neither exorbitant, nor intentional. For the

2 ca 14244.22

reasons mentioned in the application, the civil application is allowed. The delay is condoned. The Registry to register the family court appeal. The civil application is disposed of.

[ SHAILESH P. BRAHME, J. ] [ MANGESH S. PATIL, J. ]

bsb/Sept. 23