REGENT COMPUTRONICS PVT. LTD.

NITIN Appellant

V/S

Pushpa Nitin Bobade Respondents

Referred Judgements :-

SHOBHA RANI VS. MADHUKAR REDDI [REFERRED TO]
SAVITRI PANDEY VS. PREM CHANDRA PANDEY [REFERRED TO]
PRANEEN MEHTA VS. INDERJIT MEHTA [REFERRED TO]
PRATAP RAI TANWANI VS. UTTAM CHAND [REFERRED TO]
VINITA SAXENA VS. PANKAJ PANDIT [REFERRED TO]
MAYADEVI VS. JAGDISH PRASAD [REFERRED TO]
UNION OF INDIA VS. IBRAHIM UDDIN [REFERRED TO]
K. SRINIVAS RAO VS. D.A. DEEPA [REFERRED TO]

JUDGEMENT

(1.) This is the husband's appeal under Section 19 of the Family Courts' Act, 1984 against the judgment and decree dated 05/07/2011 in petition No. A-167/2009 passed by the Judge, Family Court, Akola whereby his petition for divorce came to be dismissed.

(2.) The facts necessary to decide the present appeal are as under :

(3.) We have heard Shri Thakkar, learned counsel for the appellant and Shri Mirza, learned counsel for the respondent. We have also perused the record with the assistance of both the learned counsel.

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NITIN Vs. PUSHPA NITIN BOBADE

Referred Judgements :-

JUDGEMENT

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