KISHOREKUMAR MOHAN KALE Vs. KASHMIRA KALE

JUDGEMENT

(1.) The present appeal arises out of judgment and order dtd. 4/3/2010, passed by the High Court of Judicature at Bombay in Writ Petition No.1242 of 2020 whereby the order of the Family Court, Pune dtd. 14/9/2009 holding that the Pune Court has jurisdiction to try the divorce petition filed by the appellant-husband, was set aside.

(2.) The facts giving rise to the present appeal are as follows:

(3.) We have heard learned counsels for the parties.