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Kalpana W/O Anil Salok vs Anil S/O Samadhan Salok
2024 Latest Caselaw 14549 Bom

Citation : 2024 Latest Caselaw 14549 Bom
Judgement Date : 7 May, 2024

Bombay High Court

Kalpana W/O Anil Salok vs Anil S/O Samadhan Salok on 7 May, 2024

Author: Vinay Joshi

Bench: Vinay Joshi

                                                                   1                                     fca24.2024

                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                NAGPUR BENCH : NAGPUR
                                            FAMILY COURT APPEAL NO.24/2024
                                         (Kalpana W/o Anil Salok V/s. Anil Samadhan Salok)
                  ----------------------------------------------------------------------------------------------
                 Office Notes, Office Memoranda of Coram,                              Court's or Judge's orders
                 appearances, Court's orders of directions
                 and Registrar's orders
                 --------------------------------------------------------------------------------------
                                          Mr. P.B. Patil, Counsel for the appellant.
                                          CORAM: VINAY JOSHI AND MRS.VRUSHALI V. JOSHI, JJ.

DATED : 7.5.2024.

Heard.

2. This is an appeal challenging the order of Family Court whereby wife's application for restitution of conjugal rights is rejected whilst husband's application for divorce has been allowed vide common judgment and order dated 12.4.2024.

3. Ms. Deepali Sapkal, learned Counsel waived notice and appeared for respondent husband. She undertakes to to file vakalatnama within one week.

4. The appellant's learned Counsel seek stay to the impugned judgment and order by expressing apprehension that if in the meantime the husband remarries then the position would become irreversible as well as the third party would be unnecessarily involved in the proceedings. Having regard to the said situation, the effect and operation of impugned judgment and order shall stand stayed till the further order of this Court.

5. Stand over after eight weeks for final disposal.

(MRS.VRUSHALI V.JOSHI, J.) (VINAY JOSHI, J.) Signed by: MR. N.V.Tambaskar.

TAMBASKAR Designation: PA To Honourable Judge Date: 08/05/2024 12:21:06

 
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