KANTA TEJUS MANU Vs. TEJAS KANUBHAI MAUN

JUDGEMENT

(1.) Leave granted.

(2.) The appellant is before this Court against an interim order passed by the High Court of judicature of Bombay in Family Court Appeal No. 95 of 2009. As we propose to request the High Court to dispose of the appeal expeditiously, it is not necessary for us to deal with the factual matrix.

(3.) Accordingly, we request the High Court to dispose of Family Court Appeal No. 95 of 2009 expeditiously and preferably within six months from the date of production of a copy of this order before the High Court.