Gujarat High Court
Khanabhai vs Beenaben on 18 March, 2009
Author: C.K.Buch
Bench: C.K.Buch
Gujarat High Court Case Information System
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SCA/2463/2009 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CIVIL APPLICATION No. 2463 of 2009
=========================================================
KHANABHAI
KASNABHAI PARMAR - Petitioner(s)
Versus
BEENABEN
@ BALUBEN D/O DANABHAI - Respondent(s)
=========================================================
Appearance
:
MR
NK MAJMUDAR for
Petitioner(s) : 1,
None
for Respondent(s) :
1,
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE C.K.BUCH
Date
: 18/03/2009
ORAL
ORDER
Heard Mr. N.K. Majmudar, learned counsel appearing for the petitioner.
Notice returnable on 22nd April, 2009. Meanwhile, proceedings pending before the learned trial court shall remain stayed. However, it is clarified that the petitioner shall pay the amount of alimony granted under Sec.24 of the Hindu Marriage Act from the date of the order and also shall pay the cost awarded by the learned court of Rs. 2,000/-. The arrears shall be cleared within three months. It is further clarified that this order is passed without prejudice to the rights and contentions that may be raised by the respondent to get alimony from the date of application, i.e. petition filed by her for divorce under Sec.13 of the Act. Direct service permitted.
[C.K. BUCH, J.] pirzada/-
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