Smt Damayanti W/O Sunil Gowardipe vs Shri Sunil S/O Sadashiv Gowardipe
2024 Latest Caselaw 24520 Bom

Bombay High Court

Smt Damayanti W/O Sunil Gowardipe vs Shri Sunil S/O Sadashiv Gowardipe on 20 August, 2024

Author: Vinay Joshi

Bench: Vinay Joshi

                                                                                                      928-cao992-24.odt
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                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               NAGPUR BENCH, NAGPUR.

                              FAMILY COURT APPEAL NO.32 OF 2024.

                       Damayanti Sunil Gowardipe -Vs-Sunil Sadashiv Gowardipe

         -------------------------------------------------------------------------------------------------------------
                 Office notes, Office Memoranda of
                 Coram, appearances, Court's orders                                     Court's or Judge's Orders.
                 or directions and Registrar's orders.
         ------ --------------------------------------------------------------------------------------------------------
                                       Mr. O.R. Deshpande, counsel for the appellant/applicant.



                                              CORAM            VINAY JOSHI &
                                                               MRS. VRUSHALI V. JOSHI, JJ.

                                             DATE            : 20th AUGUST, 2024.

                                  1.                    The       appellant           has      filed       this      appeal

challenging the judgment passed by the Family Court granting divorce to the respondent.

2. The learned counsel appearing for the appellant has stated that it was amicably decided not to proceed with the divorce petition as the appellant and respondent were having two kids. During the pendency of the Family Court proceedings, the appellant was pregnant and she has not contested the matter as it was decided to cohabit.

3. The learned counsel for the appellant has stated that taking undue advantage of the situation, the matter was proceeded and without hearing the appellant, the decree of divorce was passed.

4. Issue notice to the respondent, returnable after four weeks.

Kavita 928-cao992-24.odt

5. Service through all the modes is granted.

CIVIL APPLICATION (CAO) NO.992 OF 2024

1. Heard.

2. This is an application for grant of stay to the impugned judgment and decree.

3. Issue notice to the respondent, returnable after four weeks.

4. For the reasons stated in the application, the application is allowed and during the pendency of this application, there shall be stay to the effect and operation of the judgment and decree passed in Petition (A) No.148 of 2021 dated 21.06.2024.

5. Service through all the modes is granted.

                                           JUDGE                                JUDGE




Signed by: Kavita P Tayade
Designation: PAKavita
                To Honourable Judge
Date: 22/08/2024 10:45:49