Rana Bhavik Jagdishchandra vs Rana Darshana Arvindkumar
2021 Latest Caselaw 927 Guj

         C/FA/3612/2019                                       ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                     R/FIRST APPEAL NO. 3612 of 2019

                              With
       CIVIL APPLICATION (FOR INTERIM RELIEF) NO. 1 of 2019
                In R/FIRST APPEAL NO. 3612 of 2019
==========================================================
                     RANA BHAVIK JAGDISHCHANDRA
                                Versus
                     RANA DARSHANA ARVINDKUMAR
==========================================================
Appearance:
JAIMIN A GANDHI(8065) for the Appellant(s) No. 1
MR AV NAIR(5602) for the Appellant(s) No. 1
ANURAG V AGRAWAL(9295) for the Defendant(s) No. 1
MR SHRIRAJ D SHAH(10475) for the Defendant(s) No. 1
==========================================================

 CORAM: HONOURABLE MR. JUSTICE N.V.ANJARIA
        and
        HONOURABLE MR. JUSTICE A.S. SUPEHIA

                             Date : 20/01/2021

                        ORAL ORDER

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

The appellant herein is the husband who has challenged the order passed by the Family Court, Bharuch in the proceedings under the Guardian and Wards Act, 1890, whereby he wanted custody of minor girl child, then four years old and now 9 years old. The said application came to be dismissed, which is the order impugned herein.

2. Learned advocate Mr. Anurag Agrawal appeared and stated that he has instructions to appear for the respondent wife and would be filling vakalatnama. He inter alia pointed out that proceedings for divorce were filed by the respondent wife which has culminated into decree of divorce between the parties. The said judgment granting divorce is under

C/FA/3612/2019 ORDER

challenge before this court in First Appeal No. 3614 of 2019.

3. Having considered the judgment and order impugned in the present appeal and in the totality of facts and circumstances of the case, the court finds it proper to list the present first appeal for hearing alongwith the aforementioned first appeal No. 3614 of 2019. Ordered accordingly.

(N.V.ANJARIA, J)

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