Dipakkumar Trayambak Patil vs Nirali D/O Sureshbhai Batukbhai ...
2021 Latest Caselaw 5810 Guj

     C/FA/1480/2021                               ORDER DATED: 10/06/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/FIRST APPEAL NO. 1480 of 2021
                                  With
                      R/FIRST APPEAL NO. 1481 of 2021
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                 DIPAKKUMAR TRAYAMBAK PATIL
                            Versus
    NIRALI D/O SURESHBHAI BATUKBHAI PATIL W/O DIPAKKUMAR
                       TRAYAMBAK PATIL
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Appearance:
MR TUSHAR L SHETH(3920) for the Appellant(s) No. 1
for the Defendant(s) No. 1
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 CORAM: HONOURABLE MR. JUSTICE J.B.PARDIWALA
        and
        HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                              Date : 10/06/2021

                               ORAL ORDER

(PER : HONOURABLE MR. JUSTICE J.B.PARDIWALA)

Mr. Tushar Sheth, the learned counsel appearing for the appellant (husband) states that the matter has been settled. It appears to be a case of matrimonial dispute between the husband and wife. Both the appeals are at the instance of the husband. One appeal is against the judgment and decree wherein the Family Court declined to grant divorce to the husband, whereas the connected appeal is against the judgment and decree passed by the Family Court for restitution of conjugal rights. According to Mr. Sheth, the parties will be placing on record the terms of the settlement and he would request this Court to draw a decree in terms of the settlement arrived at between the parties.

C/FA/1480/2021 ORDER DATED: 10/06/2021

Let notice be issued to the respondents, returnable on 21.06.2021.

Direct service is permitted.

(J. B. PARDIWALA, J)

(VAIBHAVI D. NANAVATI,J)

Vahid