Gujarat High Court
Chiragbhai Hasubhai Virani vs Hetalben W/O Chiragbhai Virani D/O ... on 11 March, 2020
Author: R.M.Chhaya
Bench: R.M.Chhaya, Ilesh J. Vora
C/FA/3358/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/FIRST APPEAL NO. 3358 of 2019
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CHIRAGBHAI HASUBHAI VIRANI
Versus
HETALBEN W/O CHIRAGBHAI VIRANI D/O PRADIPBHAI JAYANTIBHAI
SHAH
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Appearance:
MR BJ TRIVEDI(921) for the Appellant(s) No. 1
MR JT TRIVEDI(931) for the Appellant(s) No. 1
MS JIGNASA B TRIVEDI(3090) for the Appellant(s) No. 1
MRS KRISHNA G RAWAL(1315) for the Defendant(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE R.M.CHHAYA
and
HONOURABLE MR. JUSTICE ILESH J. VORA
Date : 11/03/2020
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE R.M.CHHAYA) ADMIT. Mrs. Rawal, learned counsel waives notice of admission for respondent No.1.
Record and proceedings be called for from the concerned Family Court on, or before, 09th April, 2020.
The appellant is at liberty to make request for fixing the matter only after record and proceedings is received.
(R.M.CHHAYA, J) (ILESH J. VORA,J) SUCHIT Page 1 of 1 Downloaded on : Thu Mar 12 00:15:10 IST 2020