Hashmukhbhai Ranchhodbhai Nagvadia vs Rashmikaben D/O Ishwarbhai Solanki W/O ...
2025 Latest Caselaw 994 Guj

Gujarat High Court

Hashmukhbhai Ranchhodbhai Nagvadia vs Rashmikaben D/O Ishwarbhai Solanki W/O ... on 17 July, 2025

Author: A.Y. Kogje

Bench: A.Y. Kogje

                                                                                                                      NEUTRAL CITATION




                               C/FA/483/2024                                        ORDER DATED: 17/07/2025

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                               R/FIRST APPEAL NO. 483 of 2024
                                                            With
                                        CIVIL APPLICATION (FOR STAY) NO. 1 of 2024
                                              In R/FIRST APPEAL NO. 483 of 2024

                       ==========================================================
                                    HASHMUKHBHAI RANCHHODBHAI NAGVADIA
                                                   Versus
                            RASHMIKABEN D/O ISHWARBHAI SOLANKI W/O HASHMUKHBHAI
                                           RANCHHODBHAI NAGVADIA
                       ==========================================================
                       Appearance:
                       MR KALPESH M PANDIT(2713) for the Appellant(s) No. 1
                       MS AKSHITA MOHNOT(12118) for the Defendant(s) No. 1
                       ==========================================================

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

                                                              Date : 17/07/2025

                                                ORAL ORDER

(PER : HONOURABLE MR.JUSTICE N.S.SANJAY GOWDA)

1. This Appeal arises against an order passed under the

Guardians and Wards Act, 1890, whereby the custody of the minor

child is ordered to be handed over to mother and visitation rights

has been granted to father.

NEUTRAL CITATION

C/FA/483/2024 ORDER DATED: 17/07/2025

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2. Today, when the matter is taken up, both the parties have

submitted that they have reconciled their differences and as a

matter of facts, husband and wife have decided to live altogether.

Terms of Settlement arrived at by them is also drawn out and filed

in the Court.

3. Said Consent Terms of Settlement reads as follows:

"1. We the appellant and the opponent/respondent most respectfully say and submit as under:

2. We the undersigned appellant and opponent hereby mutually and amicably accept agree and confirmed and declare that, on this consent terms we withdraw all objections and allegations in the present subject matter pertaining to custody of our minor son namely -- Mohit and have decided to put end the present litigation.

3. That, the undersigned most respectfully say and submit that, we have decided to live together as husband and wife along with the minor son and we agree to withdraw all the legal contentions in the present First Appeal. Except this First Appeal no other proceedings are pending before this Honourable Court.

4. We the undersigned have agreed not to initiate any future proceedings pertaining to the custody of minor son namely Mohit.

5. In the aforesaid terms the First Appeal may be disposed off by confirming the Judgment and order dated 29.11.2023 passed by the Learned Judge Family court No.5 Ahmedabad in Civil Misc. Application No.10 of 2020."

NEUTRAL CITATION

C/FA/483/2024 ORDER DATED: 17/07/2025

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4. In light of the Settlement arrived at between the husband and

wife, this appeal has become unnecessary and is disposed of in

terms of Consent Terms of Settlement arrived at between the

parties.

5. In view of the order passed in the main Appeal, Civil

Application No.1 of 2024 stands disposed of accordingly.

(A.Y. KOGJE, J)

(NSSG,J) PARESH SOMPURA