Rutuben Rohitbhai Bhatt W/O ... vs Darshil Kiritbhai Mehta
2022 Latest Caselaw 1527 Guj

     R/CR.RA/1399/2019                          ORDER DATED: 09/02/2022




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

          R/CRIMINAL REVISION APPLICATION NO. 1399 of 2019

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     RUTUBEN ROHITBHAI BHATT W/O DARSHIL KIRITBHAI MEHTA
                           Versus
                  DARSHIL KIRITBHAI MEHTA
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Appearance:
HARSHESH R KAKKAD(7813) for the Applicant(s) No. 1
MR RC KAKKAD(389) for the Applicant(s) No. 1
MR PRAVIN GONDALIYA(1974) for the Respondent(s) No. 1
MR. HARDIK SONI, APP for the Respondent(s) No. 2
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 CORAM:HONOURABLE MR. JUSTICE B.N. KARIA

                           Date : 09/02/2022

                            ORAL ORDER

1. Learned advocate appearing for the applicant has produced the

copy of the judgment and order dated 04.09.2021 passed by learned

Principal Judge, Family Court, Junagadh in Family Suit No.53 of

2021, which is taken on record.

2. Learned advocate appearing for the applicant submits that after

passing the impugned order dated 27.08.2019 by learned Principal

Judge, Family Court, Junagadh in Criminal Misc. Application

No.233 of 2018, mutual consent petition was preferred by both the

parties and divorce decree is passed by the learned Principal Judge,

Family Court, Junagadh in Family Suit No.53 of 2021 vide order

dated 04.09.2021.

R/CR.RA/1399/2019 ORDER DATED: 09/02/2022

3. In view of the order dated 04.09.2021 passed by learned

learned Principal Judge, Family Court, Junagadh in Family Suit

No.53 of 2021, learned advocate for the applicant requests to permit

the applicant to withdraw this application as it has become

infructuous.

4. Permission, as sought for; stands granted.

5. Present application stands disposed of as withdrawn as having

become infructuous. Rule stands discharged.

(B.N. KARIA, J) SUYASH