Gujarat High Court
Narendrakumar Sanatkumar Raval vs Pujaben Narendrabhai Raval & 2 on 6 November, 2015
Author: G.R.Udhwani
Bench: G.R.Udhwani
R/CR.RA/356/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL REVISION APPLICATION (FOR MAINTENANCE) NO. 356 of 2015
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NARENDRAKUMAR SANATKUMAR RAVAL....Applicant(s)
Versus
PUJABEN NARENDRABHAI RAVAL & 2....Respondent(s)
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Appearance:
MR. MUKESH T MISHRA, ADVOCATE for the Applicant(s) No. 1
MS MOXA THAKKAR APP for the Respondent(s) No. 3
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CORAM: HONOURABLE MR.JUSTICE G.R.UDHWANI
Date : 06/11/2015
ORAL ORDER
Learned Counsel for the petitioner states that even during the course of trial, the petitioner and respondent No.1 cohabited on weekends in the house of mother of respondent No.1. He further states that even today, the same practice is continued and as and when the petitioner is required by respondent No.1, he goes there even on the days other than weekends.
In view of the above statement, there appears to be element of settlement. Therefore, for the present, Notice to the respondent No.1 only for settlement be issued returnable on 18/12/2015, at the cost of petitioner, who will deposit a sum of Rs.10,000/ before this Court for appearance of respondent No.1. On appearance, the said amount shall be disbursed to her on due verification by Account Payee cheque.
(G.R.UDHWANI, J.)
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R/CR.RA/356/2015 ORDER
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