Gujarat High Court
Bhavesh Ajitkumar Motiani vs Neetu Bhavesh Motiani W/O Bhavesh Ajit ... on 19 December, 2019
Author: A.G.Uraizee
Bench: A.G.Uraizee
C/FA/1547/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/FIRST APPEAL NO. 1547 of 2019
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
In R/FIRST APPEAL NO. 1547 of 2019
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BHAVESH AJITKUMAR MOTIANI
Versus
NEETU BHAVESH MOTIANI W/O BHAVESH AJIT KUMAR MOTIANI
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Appearance:
MR JOY MATHEW(448) for the Appellant(s) No. 1
RONITH JOY(9560) for the Appellant(s) No. 1
NOTICE SERVED(4) for the Defendant(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE A.G.URAIZEE
Date : 19/12/2019
ORAL ORDER
ORDER IN FIRST APPEAL NO.1547 OF 2019 Heard Mr. Ronith Joy, learned advocate for the appellant.
On 20.09.2019 following order was passed : "Learned advocate, Ms. Vijayalaxmi states that she has instruction to appear on behalf of the respondent. She seeks time. At her request, matter is adjourned to 17.10.2019."
It appears from the record that in respect of order dated 20.09.2019, no appearance is entered on behalf of the respondent. Hence, ADMIT.
Page 1 of 2 Downloaded on : Sat Dec 21 00:22:26 IST 2019 C/FA/1547/2019 ORDERORDER IN CIVIL APPLICATION NO.01 OF 2019 Rule returnable on 3rd February, 2020. In the meantime, Interim relief in terms of paragraph No.8(a) is granted.
Learned advocate for the applicant is permitted to serve the respondent by Registered Post Ad. In addition to regular mode of service.
(A.G.URAIZEE, J) Pallavi Page 2 of 2 Downloaded on : Sat Dec 21 00:22:26 IST 2019