Pravin Arjun Jadhav vs Pranita Gautam Bansode @ Pranita Pravin ...
2025 Latest Caselaw 3829 Bom

Bombay High Court

Pravin Arjun Jadhav vs Pranita Gautam Bansode @ Pranita Pravin ... on 22 August, 2025

Author: Nitin B. Suryawanshi

Bench: Nitin B. Suryawanshi

                                       {1}                  ca9125-25.doc
drp
       IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                  BENCH AT AURANGABAD

            CIVIL APPLICATION NO.9125 OF 2025
                            IN
           FAMILY COURT APPEAL NO. 66 OF 2023

Pravin Arjun Jadhav                                        APPLICANT

       VERSUS

Pranita Gautam Bansode @
Pranita Pravin jadhav and Another                      RESPONDENTS

                               .......
Mr. Hemant Surve h/f Mr. Kshitij Surve, Advocate for Applicant
                              .......

                     [CORAM : NITIN B. SURYAWANSHI, &
                              SANDIPKUMAR C. MORE, J. J.]

                       DATE : 22nd AUGUST, 2025

ORDER :

1. Though this Application is filed for modification of order

dated 25th July, 2025, it is in fact an application for 'speaking to

the minutes'.

2. By the said order, Family Court Appeal No. 66 of 2023 is

disposed of, wherein the Appellant had challenged judgment and

decree dated 31st May, 2023 passed by the Family Court,

Aurangabad in Petition no. C-26/2012, thereby awarding

additional maintenance of Rs.7,500/- per month to Respondent

No2.

3. Learned Advocate for the Applicant points out that in the {2} ca9125-25.doc

second line of the order, word "interim" is inadvertently

mentioned. He further submits that, number of Family Court

Petition is wrongly mentioned as "A-554/2016", which should be

"C-26/2012". He further submits that since only Family Court

Appeal No. 66 of 2023 is disposed of, numbers of other Appeals

are required to be deleted from the cause title of the order.

4. Since, these appear to be inadvertent typographical errors,

the Civil Application is allowed in terms of prayer clauses "B", "C"

and "D".

5. The word "Interim" appearing in second line of order dated

25th July, 2025 be deleted and number "A-554/2016" be

substituted by "C-26 of 2012". Numbers of other Appeals, except

Family Court Appeal No. 66 of 2023, be deleted from the cause

title of the order. Corrected copy be uploaded.

[ SANDIPKUMAR C. MORE ]               [ NITIN B. SURYAWANSHI ]
         JUDGE                                   JUDGE



drp/ca9125-25.doc