Vaishali @ Bhartiben W/O ... vs Mahendrabhai Somabhai Marwardi
2021 Latest Caselaw 1932 Guj

         C/FA/2873/2018                                       ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                  R/FIRST APPEAL NO. 2873 of 2018
                               With
            CIVIL APPLICATION (FOR STAY) NO. 1 of 2018
                 In R/FIRST APPEAL NO. 2873 of 2018
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VAISHALI @ BHARTIBEN W/O MAHENDRABHAI SOMABHAI MARWARDI
          AND D/O RAMANBHAI NARANBHAI PADHIYAR
                          Versus
            MAHENDRABHAI SOMABHAI MARWARDI
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Appearance:
HCLS COMMITTEE(4998) for the Appellant(s) No. 1
MS.FALGUNI D.TRIVEDI(3912) for the Appellant(s) No. 1
MR RAKESH B SHARMA(2521) for the Defendant(s) No. 1
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 CORAM: HONOURABLE MR. JUSTICE N.V.ANJARIA
        and
        HONOURABLE MR. JUSTICE A.S. SUPEHIA

                               Date : 09/02/2021

                        ORAL ORDER

(PER : HONOURABLE MR. JUSTICE N.V.ANJARIA)

Heard learned advocate Ms. Falguni Trivedi for the appellant and learned advocate Mr. Rakesh Sharma for the respondent.

The appeal is admitted.

The Registry shall call for the record and proceedings from the court concerned.

Order in Civil Application

Order was passed on 1.8.2018 staying the impugned judgment and

C/FA/2873/2018 ORDER

decree passed by the Family Court dated 28.6.2018. The said interim relief deserves to be confirmed in the facts and circumstances of the present case. The same stands confirmed.

Civil Application stands disposed of accordingly.

The order shall remain in the papers of the first appeal.

(N.V.ANJARIA, J)

(A. S. SUPEHIA, J) C.M. JOSHI