Mrunal W/O. Bhushan Kulkarni vs Bhushan S/O. Natha Kulkarni
2024 Latest Caselaw 1146 Bom

Bombay High Court

Mrunal W/O. Bhushan Kulkarni vs Bhushan S/O. Natha Kulkarni on 17 January, 2024

Author: B. P. Colabawalla

Bench: B. P. Colabawalla

    2024:BHC-AS:2502-DB
                                                                                                   1.IA.2219.23.23.DOC




                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                                 CIVIL APPELLATE JURISDICTION

                                          INTERIM APPLICATION NO.2219 OF 2023
                                                          IN
                                        FAMILY COURT APPEAL(ST)NO. 5942 OF 2023


           Digitally signed
                                Mrunal w/o Bhushan Kulkarni                       ..Appellant
ANJALI by ANJALI
       TUSHAR
TUSHAR ASWALE
ASWALE Date: 2024.01.19
       11:05:55 +0530           Versus

                                Bhushan s/o Natha Kulkarni                       ..Respondent

                                  Mr.Abhishek Kulkarni, with Mr.Sagar                           Wakale,
                                  Advocates for the Appellant/Applicant/wife.

                                  Mr.Vikas Shivarkar, Advocates for the Respondent-
                                  husband.

                                  Mrs.Mrunal Bhushan Kulkarni, Appellant-wife is
                                  present in Court.

                                  Mr.Bhushan Natha Kulkarni, Respondent- Husband
                                  is present in Court.


                                                CORAM        : B. P. COLABAWALLA &
                                                               SOMASEKHAR SUNDARESAN, JJ.

                                                DATE         : JANUARY 17, 2024

                               P.C.

The above Interim Application is filed seeking a stay

of the effect, implementation and execution of the impugned

judgment dated 3rd February, 2023 passed by the Family Court,

Pune in Petition No.PA/1215 of 2018.

JANUARY 17, 2024 Aswale

1.IA.2219.23.23.DOC

2 The learned counsel appearing on behalf of the

Respondent-husband, on instructions of the Respondent-

husband, who is present in Court today, has stated that pending

the hearing and final disposal of the above Appeal, he shall not

remarry. Once this is the statement made, and which is accepted

as an undertaking given to this Court, we do not see any reason to

pass any further orders in the above Interim Application.

3 The Interim Application is accordingly disposed of.

No order as to costs.

4 This order will be digitally signed by the Private

Secretary/ Personal Assistant of this Court. All concerned will act

on production by fax or email of a digitally signed copy of this

order.

[SOMASEKHAR SUNDARESAN, J.] [ B. P. COLABAWALLA, J.]

JANUARY 17, 2024 Aswale