Daxaben Manilal Garava vs Manilal Govindbhai Garava
2025 Latest Caselaw 1426 Guj

Gujarat High Court

Daxaben Manilal Garava vs Manilal Govindbhai Garava on 28 July, 2025

Author: A.Y. Kogje

Bench: A.Y. Kogje

                                                                                                                        NEUTRAL CITATION




                             C/FA/2379/2023                                             ORDER DATED: 28/07/2025

                                                                                                                        undefined




                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                               R/FIRST APPEAL NO. 2379 of 2023
                      ==========================================================
                                                  DAXABEN MANILAL GARAVA
                                                           Versus
                                                 MANILAL GOVINDBHAI GARAVA
                      ==========================================================
                      Appearance:
                      MR A A ZABUAWALA(6823) for the Appellant(s) No. 1
                      A R SHAH(7768) for the Defendant(s) No. 1
                      ==========================================================

                           CORAM:HONOURABLE MR. JUSTICE A.Y. KOGJE
                                 and
                                 HONOURABLE MR.JUSTICE N.S.SANJAY GOWDA

                                                          Date : 28/07/2025

                                                ORAL ORDER

(PER : HONOURABLE MR. JUSTICE A.Y. KOGJE)

1. Learned Advocate Mr. A. A. Zabuawala has no instructions to appear on behalf of appellant-wife.

2. The Court has taken into consideration the facts situation as it exists. Present Appeal is challenging the judgment and order dated 31-12-2019 and thereafter, the matter has not progressed once except for recording the appearance of respondent-husband.

3. Learned Advocate on behalf of respondent-husband has submitted that the order was required to be complied with when the daughter; whose custody is subject matter, had attained age of 8 years, which was in the year 2021.

NEUTRAL CITATION

C/FA/2379/2023 ORDER DATED: 28/07/2025

undefined

4. Respondent-husband has filed Execution Petition before concerned Family Court at Bhuj. However, there is no progress made on the ground that the appeal is pending before this Court.

5. Learned Advocate for the appellant has made statement that he has no instruction and that he has already addressed communication to wife for necessary instruction, which is not yet responded by the appellant-wife, as there is lack of detail address with learned Advocate for the appellant.

6. In view of aforesaid facts situation, the Court deems it fit to dismiss present Appeal for want of prosecution. Accordingly, present Appeal stands dismissed for want of prosecution . Notice is discharged.

(A.Y. KOGJE, J)

(NSSG,J) PARESH SOMPURA