Mayankbhai Yogeshbhai Mehta vs Avaniben W/O Mayankbhai ...
2021 Latest Caselaw 5052 Guj

         C/FA/2112/2020                                          ORDER



          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                  R/FIRST APPEAL NO. 2112 of 2020
                               With
            CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                 In R/FIRST APPEAL NO. 2112 of 2020
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                MAYANKBHAI YOGESHBHAI MEHTA
                            Versus
          AVANIBEN W/O MAYANKBHAI YOGESHBHAI MEHTA
=============================================
Appearance:
MR PAWAN A BAROT(6455) for the Appellant(s) No. 1
MR Y J PATEL(3985) for the Appellant(s) No. 1
HCLS COMMITTEE(4998) for the Defendant(s) No. 1
SHRIJIT G PILLAI(7937) for the Defendant(s) No. 1
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 CORAM: HONOURABLE MR. JUSTICE R.M.CHHAYA
        and
        HONOURABLE MR. JUSTICE ILESH J. VORA
                      Date : 05/04/2021
                        ORAL ORDER

(PER : HONOURABLE MR. JUSTICE R.M.CHHAYA)

Heard Mr. Pawan Barot, learned advocate for the appellant and Mr. Shrijit Pillai, learned advocate for the respondent.

By way of this appeal under Section 19 of the Family Court Act, the appellant has challenged the judgment and order dated 11.02.2020 passed by the Principal Judge, Family Court, Morbi.

During the course of hearing before this Court,, the matter was referred to the Mediation Centre. After mediation proceedings, this Court on 8.3.2021 passed the following order:

"Heard Mr.Y.J.Patel, learned advocate for the appellant and Mr.Shrijit G. Pillai, learned advocate for the respondent through video conference.

As per order dated 17.02.2020, the parties were sent to Mediation Centre and the report of the Mediatior indicates that the parties have settled the issue. The same is taken on record. The Copy of the terms agreed between the parties is also taken on record.

C/FA/2112/2020 ORDER

The efforts made by Mr.Pawan Barot and Mr. Y.J.Patel, learned advocate for the appellant and Mr.Shrijit Pillai, learned advocate for the respondent deserves to be appreciated. Stand over to 18.03.2021 for further orders. In the meantime, parties shall comply with as per the terms of the agreement."

Today, Mr. Barot, learned advocate for the appellant as well as Mr.Pillai, learned advocate for the respondent state that parties have acted as per the terms of the settlement arrived before learned Mediator and hence Mr. Barot, learned advocate for the appellant seeks permission to withdraw this appeal. Appeal stands disposed of as withdrawn. Liberty to revive in case of difficulty. As the appeal is disposed of, Civil Application also stands disposed of.

It would be open for the parties to request the learned Family Court for early disposal of the application for divorce filed by the parties under Section 13 B of the Hindu marriage Act. The efforts made by the learned advocates for the parties as well as learned Mediator is to be appreciated.

(R.M.CHHAYA, J)

(ILESH J. VORA,J) KAUSHIK J. RATHOD