Mina Milind Warde vs Milind Dhanaji Warde
2024 Latest Caselaw 14626 Bom

Bombay High Court

Mina Milind Warde vs Milind Dhanaji Warde on 7 May, 2024

                                                            915sa232-15

           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     BENCH AT AURANGABAD

                   915 SECOND APPEAL NO. 232 OF 2015

                       MINA MILIND WARDE
                              VERSUS
                     MILIND DHANAJI WARDE
                                 ...
Mr. Dhorde Pramod P, Advocate for Appellant

                CORAM           :   Y. G. KHOBRAGADE, J.
                DATE            :   7th May, 2024
ORDER:

1. Heard Mr. Dhorde, the learned counsel appearing for the

appellant at length.

2. On the face of record, it appears by the impugned judgment

and order dated 22nd September, 2014 passed in RCA No. 205 of 2004,

the learned first appellate court affirmed the judgment and decree

passed by the learned trial court in HMP No. 321of 1999, thereby

declined to grant decree of divorce on the ground of cruelty.

3. Issue notice to the respondent, by regular mode as well as by

Registered Post A.D., returnable on 2nd July, 2024..

4. Applicant to provide required postal stamp with envelope

within a period of one week.

( Y. G. KHOBRAGADE, J. )

JPChavan