Bhargavkumar Dilipkumar Trivedi vs Bhakti Bhargavkumar Trivedi
2022 Latest Caselaw 8965 Guj

      R/CR.RA/698/2019                                ORDER DATED: 10/10/2022




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/CRIMINAL REVISION APPLICATION NO. 698 of 2019

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                     BHARGAVKUMAR DILIPKUMAR TRIVEDI
                                  Versus
                       BHAKTI BHARGAVKUMAR TRIVEDI
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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 NK MAJMUDAR(430) for the Respondent(s) No. 1,2
MS MONALI BHATT APP for the Respondent(s) No. 3
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 CORAM:HONOURABLE MR. JUSTICE SAMIR J. DAVE

                                 Date : 10/10/2022

                                  ORAL ORDER

1. Learned advocates on both the sides jointly stated that the parties have settled the dispute and a decree of divorce u/s.13(B) of the Hindu Marriage Act, 1955 has been passed by the competent Court vide judgment and decree dated 21.07.2022 passed in Family Suit No.2827 of 2021. Learned advocate Mr. Kakkad for the applicant produced a copy of the said decree, which is taken on record. In paragraph-3.1 of the said decree, the Family Court concerned has recorded the details of maintenance / permanent alimony agreed upon by and between the parties.

2. In view of the settlement arrived at between the parties, the impugned order dated 31.05.2019 passed by the Family

R/CR.RA/698/2019 ORDER DATED: 10/10/2022

Court, Junagadh in Criminal Misc. Application No.333 of 2016 is quashed and set aside. The parties shall be governed by the terms of settlement mentioned in the judgment and decree dated 21.07.2022 passed in Family Suit No.2827 of 2021. The application stands disposed of accordingly.

(SAMIR J. DAVE, J)

PRAVIN KARUNAN