Gujarat High Court
Pravinbhai Naranbhai Khajuria vs Harshaben Pravinbhai Khajuria W/O ... on 17 June, 2016
Author: G.B.Shah
Bench: G.B.Shah
R/CR.RA/425/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL REVISION APPLICATION (FOR MAINTENANCE) NO. 425 of
2016
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PRAVINBHAI NARANBHAI KHAJURIA....Applicant(s)
Versus
HARSHABEN PRAVINBHAI KHAJURIA W/O PRAVINBHAI KHAJURIA &
2....Respondent(s)
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Appearance:
MR ANKIT SHAH, ADVOCATE for the Applicant(s) No. 1
PUBLIC PROSECUTOR for the Respondent(s) No. 3
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CORAM: HONOURABLE MR.JUSTICE G.B.SHAH
Date : 17/06/2016
ORAL ORDER
Heard learned advocate Mr. Ankit Shah for the applicant.
2. He has drawn the attention of this Court on the order dated 17.1.2012 passed by the Court concerned in the Criminal Case No. 998/2008 and submitted that because of the negligence on the part of the applicant, the said application was dismissed for default and the Court concerned has restored the said matter after three years and accordingly the said order at Annexure A is under challenge. Referring to page no. 42 on which the learned advocate for the applicant has drawn the Page 1 of 2 HC-NIC Page 1 of 2 Created On Sun Jun 19 03:48:09 IST 2016 R/CR.RA/425/2016 ORDER attention, prima facie it appears that at the relevant point of time the respondent-wife herein was unable to furnish the address of the applicant herein. Under the circumstances, the applicant herein is directed to furnish all the addresses where he was residing along with the relevant documentary evidence. Moreover, learned advocate for the applicant is further directed to supply the copy of the rojkam of the Criminal case No. 998/2008 (Criminal Misc. Application No. 1024/2004) of the Court concerned.
S.O to 28th June 2016.
(G.B.SHAH, J.) MARY Page 2 of 2 HC-NIC Page 2 of 2 Created On Sun Jun 19 03:48:09 IST 2016