Sonal Aashish Madhapariya vs Aashish Harjibhai Madhapariya
2021 Latest Caselaw 131 Guj

         C/CA/3064/2020                                    ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               R/CIVIL APPLICATION NO. 3064 of 2020
                In F/FIRST APPEAL NO. 27985 of 2020
                               With
       CIVIL APPLICATION (FOR INTERIM RELIEF) NO. 1 of 2021
                In F/FIRST APPEAL NO. 27985 of 2020
=============================================
                      SONAL AASHISH MADHAPARIYA
                                 Versus
                    AASHISH HARJIBHAI MADHAPARIYA
=============================================
Appearance:
MR BJ TRIVEDI(921) for the Applicant(s) No. 1
MR JT TRIVEDI(931) for the Applicant(s) No. 1
MS JIGNASA B TRIVEDI(3090) for the Applicant(s) No. 1
MR KIRTIDEV R DAVE(3267) for the Respondent(s) No. 1
MR RAHUL K DAVE(3978) for the Respondent(s) No. 1
=============================================
 CORAM: HONOURABLE MR. JUSTICE R.M.CHHAYA
        and
        HONOURABLE MR. JUSTICE R.P.DHOLARIA
                      Date : 06/01/2021
                        ORAL ORDER

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

Order in Civil Application No.3064 of 2020

Heard Mr. Brijesh Trivedi, learned advocate for the applicant and Mr. Kirtidev Dave, learned advocate for the opponent. Mr. Trivedi, learned advocate for the applicant has taken to this Court to the factual matrix arising out of this application and has made attempt to contend that delay is sufficiently explained. As against this, Mr. Dave, learned advocate for the opponent has also relied upon the affidavit in reply and has submitted that the applicant was well aware about the order as both the judgments i.e. judgment passed in suit for restitution of conjugal rights under Section 9 of the Hindu Marriage Act and order passed below Exh.11 application

C/CA/3064/2020 ORDER

is of even date. For orders.

Order in CA No. 1 of 2021

Notice returnable on 19.01.2021. Mr. Kirtidev Dave, learned advocate waives service of notice on behalf of the respondent no.1. Additionally, direct service is permitted.

(R.M.CHHAYA, J)

(R.P.DHOLARIA, J) KAUSHIK J. RATHOD