Ajay Bijalbhai Jinjala vs Kajalben Amrutbhai Garaniya
2023 Latest Caselaw 1563 Guj

    R/CR.RA/31/2020                              ORDER DATED: 14/02/2023




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/CRIMINAL REVISION APPLICATION NO. 31 of 2020

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                          AJAY BIJALBHAI JINJALA
                                  Versus
                      KAJALBEN AMRUTBHAI GARANIYA
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Appearance:
MR RN JASKIA(5523) for the Applicant(s) No. 1
MR. BHAVIK P SHAH(6391) for the Applicant(s) No. 1
MR RC KODEKAR, APP for the Respondent(s) No. 2
TATVDEEP J JANI(7227) for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE SAMIR J. DAVE

                             Date : 14/02/2023

                              ORAL ORDER

Today, when the matter was called out, learned advocate for the applicant has produced a copy of the judgment dated 31.01.2023 passed by learned Additional Senior Civil Judge, Gandhidham at Kachchh in HMP No. 31 of 2022, which is taken on record.

Para 7 of the aforesaid judgment speaks as under:

7. That both the petitioners have stated on oath that there has been settlement between the petitioners regarding the Streedhan articles. Furthermore, looking to the affidavit evidence vide ex. 7 and 8, it is very clear that the petitioner no.1 has voluntarily with her free will and accord decided not to ask for any further maintenance

R/CR.RA/31/2020 ORDER DATED: 14/02/2023

alimony, present and future from the petitioner no.1 and the settlement has been done between the petitioners. As per aforesaid situation and under the instructions, learned advocate for the applicant requests to permit the applicant to withdraw this application and seeks permission to withdraw the same.

Permission, as sought for; stands granted. Present application stands disposed of as withdrawn.

(SAMIR J. DAVE,J) K. S. DARJI