Gajanan Eknathrao Holey vs Sau. Kalpana Gajanan Holey
2026 Latest Caselaw 184 Bom

Citation : 2026 Latest Caselaw 184 Bom
Judgement Date : 8 January, 2026

[Cites 0, Cited by 0]

Bombay High Court

Gajanan Eknathrao Holey vs Sau. Kalpana Gajanan Holey on 8 January, 2026

Author: Anil Laxman Pansare

Bench: Anil Laxman Pansare

           49.fca.25.19                                                                                        1/1


                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                           NAGPUR BENCH, NAGPUR

                                          Family Court Appeal No.25 of 2019
                                                    Gajanan Eknathrao Holey
                                                               vs.
                                                   Sau. Kalpana Gajanan Holey
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           Office notes, Office Memoranda of
           Coram, appearances, Court's orders                        Court's or Judge's Orders
           or directions and Registrar's orders.
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                           Mr. Shankar Borkute, Advocate for the Appellant.
                           Mr. S.N. Kumar, Advocate for the Respondent sole.

                                        CORAM           : ANIL L. PANSARE & NIVEDITA P. MEHTA, JJ.

                                        DATE            : 8th JANUARY, 2026.


                                        Heard.

02. On the face of record, we are not inclined to interfere with the judgment passed by the Family Court. Nonetheless, learned Counsel for the appellant insisted for considering couple of judgments which he intends to rely upon.

03. We permit him to place on record the said judgments with a caution, if the judgments are found to be irrelevant, costs shall be imposed.

04. The appellant shall accordingly place on record a chart giving details of the judgments, the law laid down therein along with the facts involved, the facts of the present case and the purpose of filing the judgments.

05. List the appeal for further consideration on 17 th January, 2026.

(Nivedita P. Mehta, J.) (Anil L. Pansare, J.) *sandesh

Signed by: Mr. Sandesh Waghmare Designation: PS To Honourable Judge Date: 09/01/2026 10:27:18