Rajkumar Sadashiv Ingle vs Pritiben Wife Of Rajkumar Ingle And ...
2025 Latest Caselaw 6377 Guj

Gujarat High Court

Rajkumar Sadashiv Ingle vs Pritiben Wife Of Rajkumar Ingle And ... on 8 September, 2025

                                                                                                                NEUTRAL CITATION




                             R/CR.RA/933/2017                                     ORDER DATED: 08/09/2025

                                                                                                                 undefined




                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        R/CRIMINAL REVISION APPLICATION (FOR MAINTENANCE) NO. 933 of
                                                    2017

                       ==========================================================
                                          RAJKUMAR SADASHIV INGLE
                                                   Versus
                         PRITIBEN WIFE OF RAJKUMAR INGLE AND DAUGHTER OF DADARAV
                                            DEBHANJI TAYDE & ANR.
                       ==========================================================
                       Appearance:
                       MR ASHOK N PARMAR(2431) for the Applicant(s) No. 1
                       MR NL RAMNANI(2400) for the Respondent(s) No. 1
                       MR. NIRAJ SHARMA APP for the Respondent(s) No. 2
                       ==========================================================

                          CORAM:HONOURABLE MR.JUSTICE L. S. PIRZADA

                                                              Date : 08/09/2025

                                                               ORAL ORDER

1. Learned advocate for the applicant upon instructions submitted that the matter has been amicably settled between the parties as the parties have already taken divorce by mutual consent placed on record. The judgment passed by the learned Family Court, Ahmedabad in Family Suit No.1077/2020. It is submitted that divorce has already been taken place. Thus, present revision application become infructuous.

2. Learned advocate for the respondent no.1 original wife has also submitted that the matter has been settled.

NEUTRAL CITATION

R/CR.RA/933/2017 ORDER DATED: 08/09/2025

undefined

3. Considering the submissions made by the learned advocates for the respective parties. The present revision application stands disposed of as infructuous.

(L. S. PIRZADA, J) HRT