Yogesh Suresh Nirgude vs Sejal W/O Yogesh Suresh Nirgude And D/O ...
2023 Latest Caselaw 8348 Guj

Gujarat High Court

Yogesh Suresh Nirgude vs Sejal W/O Yogesh Suresh Nirgude And D/O ... on 1 December, 2023

Author: A.Y. Kogje

Bench: A.Y. Kogje

                                                                                   NEUTRAL CITATION




      R/CR.RA/153/2017                              ORDER DATED: 01/12/2023

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             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

R/CRIMINAL REVISION APPLICATION (FOR MAINTENANCE) NO. 153 of
                             2017
                             With
        R/CRIMINAL REVISION APPLICATION NO. 358 of 2017
==========================================================
                     YOGESH SURESH NIRGUDE
                             Versus
       SEJAL W/O YOGESH SURESH NIRGUDE AND D/O DATTATREY
                   MAHADEV SINDHE & 2 other(s)
==========================================================
Appearance:
SHRIJIT G PILLAI(7937) for the Applicant(s) No. 1
MR ANKIT SHAH(6371) for the Respondent(s) No. 1,2
MR. L. B. DABHI, APP for the Respondent(s) No. 3
==========================================================

     CORAM:HONOURABLE MR. JUSTICE A.Y. KOGJE

                             Date : 01/12/2023

                               ORAL ORDER

1. Present two Criminal Revision Applications are arising out of the same judgment and order dated 30-11-2016 passed in Criminal Misc. Application No.2374 of 2014 before the Family Court No.4, Ahmedabad. The parties to the case are both the husband and wife and the dispute is arising out of the issue of maintenance.

2. When the matter is called out, learned Advocates for both the side have submitted that the matter is now been amicably settled and as a part of settlement, both the learned Advocates have instruction from the respective clients to withdraw the present applications.

NEUTRAL CITATION

R/CR.RA/153/2017 ORDER DATED: 01/12/2023

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3. Permission as prayed for is granted. Accordingly, both the Applications stand disposed of as withdrawn . Rule is discharged. The Court has not entered into the merits of the case.

(A.Y. KOGJE, J) PARESH SOMPURA