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Hemaben Mukeshbhai Sudiwala vs Mukeshbhai Arvindbhai Sudiwala
2021 Latest Caselaw 4055 Guj

Citation : 2021 Latest Caselaw 4055 Guj
Judgement Date : 10 March, 2021

Gujarat High Court
Hemaben Mukeshbhai Sudiwala vs Mukeshbhai Arvindbhai Sudiwala on 10 March, 2021
Bench: R.M.Chhaya, R.P.Dholaria
          C/FA/139/2020                                     ORDER




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/FIRST APPEAL NO. 139 of 2020

                                 With
             CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                   In R/FIRST APPEAL NO. 139 of 2020
=============================================
                    HEMABEN MUKESHBHAI SUDIWALA
                                Versus
                   MUKESHBHAI ARVINDBHAI SUDIWALA
=============================================
Appearance:
ABHISST K THAKER(7010) for the Appellant(s) No. 1
MR HARNISH V DARJI(3705) for the Defendant(s) No. 1
=============================================

 CORAM: HONOURABLE MR. JUSTICE R.M.CHHAYA
        and
        HONOURABLE MR. JUSTICE R.P.DHOLARIA

                            Date : 10/03/2021
                              ORAL ORDER

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

ORDER IN CIVIL APPLICATION (FOR STAY) NO. 1 of 2020

Heard learned advocate for the parties through video conference.

Mr.Harnish Darji, learned advocate for the respondent submits that the respondent has already filed appeal being First Appeal No.1378 of 2001, which is already admitted and he does not invite any relief in this order without prejudice to the rights and contentions of the parties.

It appears from the record that earlier, vide order dated 16.01.2020 passed by the Co­ordinate Bench of this Court have already been stayed the impugned judgment and order dated 07.12.2019 passed by the Family Court at Vadodara in family Suit No.17 of 2014.

C/FA/139/2020 ORDER

Having heard learned advocate for the parties and having perused the materials available on record as well as submissions advanced by the learned advocate for the parties, prima facie, this Court is of the considered opinion that ad­interim relief granted earlier by the Co­ ordinate Bench of this court as per order dated 16.01.2020 to be continued till final disposal of the appeal.

The present civil application stands disposed of accordingly. Notice is discharged.

(R.M.CHHAYA, J)

(R.P.DHOLARIA, J) Manoj

 
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