Satish Haribhau Wagh vs Mayuri Satish Wagh
2024 Latest Caselaw 23851 Bom

Bombay High Court

Satish Haribhau Wagh vs Mayuri Satish Wagh on 13 August, 2024

                                1
                                                       482.24WP

      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 BENCH AT AURANGABAD

            980 WRIT PETITION NO. 482 OF 2024
                 SATISH HARIBHAU WAGH
                         VERSUS
                  MAYURI SATISH WAGH
                                ...
            Advocate for the petitioner : Mr.R.H.Wagh
                                ...
                           CORAM : ARUN R. PEDNEKER, J.

                          DATE        : 13.08.2024
P.C. :

1]            Without prejudice to the rights of the parties,

the petitioner submits that in terms of the judgment in the case of Priyanka Vs. Santoshkumar, reported in 2022 DGLS (SC) 1820 the petitioner be permitted to file an application under section 26 of the Hindu Marriage Act, 1955.

2] Liberty is granted to the petitioner to file fresh application under Section 26 of the Hindu Marriage Act, 1955 in terms of the judgment in the case of Priyanka Vs. Santoshkumar [supra]. If such application is filed, the concerned Court to decide the same as expeditiously as possible.

3] List this matter on 18.09.2024.

[ARUN R. PEDNEKER] JUDGE DDC