Akshay Chimanbhai Patel vs Hinal Ashwinbhai Patel D/O ...
2021 Latest Caselaw 2441 Guj

         C/FA/3124/2019                                        ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/FIRST APPEAL NO. 3124 of 2019

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                  AKSHAY CHIMANBHAI PATEL
                            Versus
         HINAL ASHWINBHAI PATEL D/O ASHWINBHAI PATEL
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Appearance:
MR JAYANT P BHATT(169) for the Appellant(s) No. 1
MR JEET J BHATT(6154) for the Appellant(s) No. 1
KHYATI J ADHYARU(7877) 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 : 16/02/2021

                        ORAL ORDER

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

In the present appeal what is under challenge at the instance of appellant­ husband is the judgment and order of the Family Court, Gandhinagar refusing to pass decree for divorce.

2. The marriage between the parties was solemnized on 12.12.2014. It appears that due to petty quarrels, the matrimonial life derailed and the wife left the husband's house in July, 2015.

3. It was stated by both learned advocates that the parties are at their young age in life. There has been no issue out of the wedlock. Learned advocates appearing for the parties did not rule out the chances of reunion.

C/FA/3124/2019 ORDER

4. In the facts of the case, both the parties through their respective learned advocates agreed to opt to avail the process of mediation to solve their dispute and arrive at an amicable solution.

5. As per request, therefore, papers of this First Appeal shall be placed before the High Court Mediation Centre which in turn shall take necessary steps to engage the parties in the process of mediation.

(N.V.ANJARIA, J)

(A. S. SUPEHIA, J) Manshi