Dainaben W/O Rajeshbhai Rathod ... vs Rajeshbhai Aaljibhai Rathod
2021 Latest Caselaw 7135 Guj

       C/FA/1589/2021                               ORDER DATED: 28/06/2021




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        R/FIRST APPEAL NO. 1589 of 2021

                                   With
                CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                     In R/FIRST APPEAL NO. 1589 of 2021
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     DAINABEN W/O RAJESHBHAI RATHOD D/O GIRISHBHAI BABARIYA
                             Versus
                  RAJESHBHAI AALJIBHAI RATHOD
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Appearance:
MR VASANT R BAROT(5746) 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 : 28/06/2021

                                 ORAL ORDER

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

Order in First Appeal

1. We have heard Mr. Vasant R. Barot, the learned counsel appearing for the appellant (original respondent/wife).

2. The appellant/wife seeks to question the legality and validity of the decree of divorce passed by the Family Court, Bhavnagar in a family suit instituted by the respondent (original plaintiff/husband).

Admit.

Order in Civil Application

Notice returnable on 12.7.2021.

C/FA/1589/2021 ORDER DATED: 28/06/2021

Till the next date of hearing the judgment and decree of divorce shall remain stayed from its operation.

(J. B. PARDIWALA, J)

(VAIBHAVI D. NANAVATI,J) K.K. SAIYED