Kamla Alias Padmaben Jineshbhai vs Jinesh Janakbhai Vaghela
2021 Latest Caselaw 2094 Guj

         C/FA/6085/2019                                   ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                     R/FIRST APPEAL NO. 6085 of 2019

                               With
            CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                 In R/FIRST APPEAL NO. 6085 of 2019
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                  KAMLA ALIAS PADMABEN JINESHBHAI
                                Versus
                     JINESH JANAKBHAI VAGHELA
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Appearance:
SHASHVATA U SHUKLA(8069) for the Appellant(s) No. 1
MR RAXIT J DHOLAKIA(3709) 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 : 11/02/2021

                        ORAL ORDER

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

ORDER IN FIRST APPEAL Heard learned advocate Mr.Shashvata Shukla for the appellant and learned advocate Mr.Raxit Dholakia for the respondent.

In the facts of the case, Appeal is admitted.

The Registry shall call for record and proceedings so as to reach this Court within eight weeks.

ORDER IN CIVIL APPLICATION Heard learned advocate Mr.Shashvata Shukla for the applicant and learned advocate Mr.Raxit Dholakia for the

C/FA/6085/2019 ORDER

respondent.

So far as present Civil Application is concerned, rule was issued by Court on 24.12.2019 and ad­interim relief in terms of paragraph No.16(B) was granted whereby operation, implementation and execution of the impugned judgment and decree dated 7.8.2019 passed by the learned Principal Judge, Family Court, Surendranagar in Family Suit No.14 of 2019, came to be stayed.

Having considered the facts of the case and having heard learned advocates for the respective parties, we are of the view that the ad­interim relief granted by the Court as above deserves to be continued during the pendency of the appeal. Accordingly, the said ad­interim relief granted on 24.12.2019 shall operate as interim relief till the outcome of the First Appeal or till further or other orders are passed by this Court.

The present Civil Application stands allowed in the aforesaid terms. Rule is made absolute.

(N.V.ANJARIA, J)

(A. S. SUPEHIA, J) Manshi