Shweta Ravindra Ukarde vs Ravindra Bhausaheb Ukarde
2024 Latest Caselaw 3425 Bom

Bombay High Court

Shweta Ravindra Ukarde vs Ravindra Bhausaheb Ukarde on 5 February, 2024

Author: Vibha Kankanwadi

Bench: Vibha Kankanwadi

2024:BHC-AUG:2551-DB
                                             (1)                      83-ca-8235-2023.odt




                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               BENCH AT AURANGABAD

                                CIVIL APPLICATION NO. 8235 OF 2023
                                        IN FCAST/19138/2023

                             SHWETA RAVINDRA UKARDE
                                        VERSUS
                           RAVINDRA BHAUSAHEB UKARDE
                                            ...
           Mr. Rahul Pralhadrao Mote and Mr. R. R. Bidave, Advocate for
           Applicant.
           Mr. Sudhir K. Chavan, Advocate for Respondent.
                                            ...

                                      CORAM : SMT. VIBHA KANKANWADI AND
                                               S. G. CHAPALGAONKAR, JJ.

DATED : 05th FEBRUARY, 2024.

P.C.

1. The present civil application has been filed for condonation of delay of 366 days caused in filing Appeal to challenge the judgment and decree passed in Petition No.A-201 of 2021 by the learned Judge, Family Court, Jalna on 24 th March 2022, thereby the marriage between the applicant and respondent was dissolved.

2. In the meantime, the matter was referred for mediation and the matter is now settled before the learned Mediator. The terms of compromise have been placed on record, which are marked as Exhibit 'A'.

3. Under the said circumstance, the delay stands condoned and application stands allowed and disposed of.

           (S. G. CHAPALGAONKAR)                      (SMT. VIBHA KANKANWADI)
                   JUDGE                                       JUDGE

           Devendra/February-2024