Soaib Gulamrasul Biscuitwala vs Femidabanu W/O Soib Biscuitwala
2021 Latest Caselaw 18349 Guj

       R/CR.RA/359/2021                                   ORDER DATED: 13/12/2021




       IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

  R/CRIMINAL REVISION APPLICATION NO. 359 of 2021

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             SOAIB GULAMRASUL BISCUITWALA
                         Versus
            FEMIDABANU W/O SOIB BISCUITWALA
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Appearance:
SAMEE A URAIZEE(7747) for the Applicant(s) No. 1
PARAS K SUKHWANI(8284) for the Respondent(s) No. 1,2
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 CORAM:HONOURABLE MR. JUSTICE UMESH A. TRIVEDI

                                 Date : 13/12/2021

                                   ORAL ORDER

Heard learned advocates for the appearing parties. Mr. Samee A. Uraizee, learned advocate for the applicant, submitted that in view of the settlement arrived at between the parties out of Court, the impugned judgment and order awarding maintenance be quashed and set aside.

The said request is supported by Mr. Paras Sukhwani, learned advocate representing respondent - wife.

In view thereof, the impugned judgment and order is quashed and set aside and the present Criminal Revision Application is allowed to the aforesaid extent in view of the settlement arrived at between the parties.

(UMESH A. TRIVEDI, J.)

siji