Sonal Aashish Madhapariya vs Aashish Harjibhai Madhapariya
2021 Latest Caselaw 1214 Guj

           C/FA/184/2021                                             ORDER



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                   R/FIRST APPEAL NO. 184 of 2021
                                With
        CIVIL APPLICATION (FOR INTERIM RELIEF) NO. 1 of 2021
                  In R/FIRST APPEAL NO. 184 of 2021
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                      SONAL AASHISH MADHAPARIYA
                                 Versus
                     AASHISH HARJIBHAI MADHAPARIYA
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Appearance:
MR BJ TRIVEDI(921) for the Appellant(s) No. 1
MR JT TRIVEDI(931) for the Appellant(s) No. 1
MS JIGNASA B TRIVEDI(3090) for the Appellant(s) No. 1
MR KIRTIDEV R DAVE(3267) for the Defendant(s) No. 1
MR RAHUL K DAVE(3978) for the Defendant(s) No. 1
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 CORAM: HONOURABLE MR. JUSTICE R.M.CHHAYA
        and
        HONOURABLE MR. JUSTICE R.P.DHOLARIA

                         Date : 27/01/2021
                          ORAL ORDER

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

Order in First Appeal:

ADMIT. Mr. Kirtidev Dave, learned advocate waives service of notice of admission on behalf of the respondent.

Order in Civil Application:

1. Heard Mr. B.J. Trivedi, learned advocate for the applicant and Mr. Kirtidev Dave, learned advocate for the opponent.

2.    It     is     pointed       out    that       Case       no.BV20D02693,
which      is      pending        before          the     Family        Court          at
Willesden,         United        Kingdom      is        kept   tomorrow.             Mr.






           C/FA/184/2021                                            ORDER

Trivedi has relied upon the judgment of the Hon'ble Bombay High Court in the case of Arunima Naveen Takiar Vs. Naveen Takiar, reported in 2019 (3) Mh.L.J. 885. Mr. Trivedi has also relied upon the latest decision of the Hon'ble Apex Court in the case of Madhavendra L. Bhatnagar Vs. Bhavna Lall, dated January 19, 2021.

3. Notice returnable on 15.2.2021. Mr. Kirtidev Dave, learned advocate waives service of notice on behalf of the opponent.

4. It is pointed out that the proceedings before the Family Court at Willesden, United Kingdom are kept tomorrow and if no ad­interim relief is granted, this appeal would become infructuous. Hence, by way of ad­interim relief, the proceedings of Case no.BV20D02693, which is pending before the Family Court at Willesden, United Kingdom are stayed till the next date of hearing.

5. Reply, if any, be filed before the next date of hearing. A copy of the order is permitted to be served through Email.

(R.M.CHHAYA, J)

(R.P.DHOLARIA, J) MRP