Harshnandini Gohil W/O Harshraj ... vs Harshraj Yashodharsinh Gohil
2021 Latest Caselaw 16629 Guj

       C/SCA/9329/2019                          ORDER DATED: 22/10/2021




              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               R/SPECIAL CIVIL APPLICATION NO. 9329 of 2019
==========================================================
 HARSHNANDINI GOHIL W/O HARSHRAJ GOHIL D/O SANJSINH JADEJA
                          Versus
              HARSHRAJ YASHODHARSINH GOHIL
==========================================================
Appearance:
MS ARYA MODI for MR NIMIT Y SHUKLA(8338) for the Petitioner(s) No. 1
NOTICE UNSERVED(8) for the Respondent(s) No. 1
==========================================================
  CORAM:HONOURABLE MR. JUSTICE B.N. KARIA
                   Date : 22/10/2021
                    ORAL ORDER

As per note filed by the registry annexed with the letter of learned advocate for the petitioner dated 27th September 2021, it appears that Family Suit No. 777 of 2018 has been disposed of and prayers for decree of divorce has been allowed by the learned Family Court, Ahmedabad vide judgment dated 28.11.2019.

Under the instructions, learned advocate for the petitioner has requested to dispose of present petition as Family Suit No. 777 of 2018 has been disposed of and prayer for decree of divorce has been allowed by the learned Family Court vide judgment dated 28.11.2019.

Office Note dated 16.10.2021 as well as present petition stands disposed of. Notice stands disposed of.

(B.N. KARIA, J) K. S. DARJI