Sneha W/O Arpit Rajeshbhai Macwan ... vs Arpit Rajeshbhai Macwan
2023 Latest Caselaw 5470 Guj

     C/SCA/17405/2021                           ORDER DATED: 13/07/2023




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/SPECIAL CIVIL APPLICATION NO. 17405 of 2021

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     SNEHA W/O ARPIT RAJESHBHAI MACWAN AND D/O PHILIPBHAI
                           MACWAN
                            Versus
                  ARPIT RAJESHBHAI MACWAN
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Appearance:
CHANDRESH N JANI(7846) for the Petitioner(s) No. 1
MR BHAVIN J SATWARA(3718) for the Petitioner(s) No. 1
SUSHMA M JANI(7841) for the Petitioner(s) No. 1
MR MEET A SHAH(9933) for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE ILESH J. VORA
                   Date : 13/07/2023
                    ORAL ORDER

The judgment passed by the learned Family Court tendered

by learned advocate for the petitioner is ordered to be taken on

record.

In view of the finality of the main suit, cause of this

petition does not survive. Accordingly, present petition stands

disposed of as not survived. Rule is discharged. Interim relief if

any granted earlier stands vacated forthwith.

(ILESH J. VORA,J) Rakesh