Mamtaben Pravinkumar Mahavar D/O ... vs Pravinkumar Girishkumar Mahavar
2025 Latest Caselaw 291 Guj

Gujarat High Court

Mamtaben Pravinkumar Mahavar D/O ... vs Pravinkumar Girishkumar Mahavar on 7 May, 2025

Author: Biren Vaishnav

Bench: Biren Vaishnav

                                                                                                              NEUTRAL CITATION




                             C/FA/3676/2017                                   ORDER DATED: 07/05/2025

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                              R/FIRST APPEAL NO. 3676 of 2017
                      ==========================================================
                           MAMTABEN PRAVINKUMAR MAHAVAR D/O KANAIYALAL METIYANI
                                                  Versus
                                    PRAVINKUMAR GIRISHKUMAR MAHAVAR
                      ==========================================================
                      Appearance:
                      MR. BK. RAJ(3794) for the Appellant(s) No. 1
                      MALHAR J PARMAR(10124) for the Defendant(s) No. 1
                      MR DHRUV B GOSWAMI(10215) for the Defendant(s) No. 1
                      MR NEEL V SOLANKI(10278) for the Defendant(s) No. 1
                      ==========================================================

                       CORAM:HONOURABLE MR. JUSTICE BIREN VAISHNAV
                             and
                             HONOURABLE MR.JUSTICE L. S. PIRZADA

                                                          Date : 07/05/2025

                                              ORAL ORDER

(PER : HONOURABLE MR. JUSTICE BIREN VAISHNAV)

1. Heard Mr.B.K. Raj, learned counsel for the appellant, Mr.Malhar Parmar, learned counsel and Mr.Neel Solanki, learned counsel for the respondents.

2. Challenge in this appeal, at the hands of wife, is to the judgment and decree of the learned Family Court by which, the learned Family Court granted a decree of divorce in favour of the respondent.

3. When the matter is taken up today, both the learned counsels state that the appellant and the respondent are present in the Court and are identified by them. Mr.B.K. Raj, learned counsel for the appellant states that the client, who he identifies and is present in the Court, has been paid an amount of Rs.13 lacs as permanent

NEUTRAL CITATION

C/FA/3676/2017 ORDER DATED: 07/05/2025

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alimony as full and final settlement. In light of this, he has instructions to withdraw the appeal.

4. Mr.Malhar Parmar, learned counsel and Mr.Neel Solanki, learned counsel confirms that the amount of Rs.13 lacs has been paid by way of a cheque to the appellant and the cheque has already been honoured. This statement has not been disputed by the learned counsel for the appellant.

5. In light of this settlement arrived at between the parties and on instructions to the appellant's advocate to withdraw the appeal, the appeal is disposed of as withdrawn in presence of the parties.

(BIREN VAISHNAV, J)

(L. S. PIRZADA, J) Hitesh