Gujarat High Court
Keshav Swayam Sharma vs Pooja Keshav Sharma on 30 July, 2019
Author: S.H.Vora
Bench: S.H.Vora
R/SCR.A/7714/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION NO. 7714 of 2019
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KESHAV SWAYAM SHARMA
Versus
POOJA KESHAV SHARMA
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Appearance:
MR MB GOHIL(2702) for the Applicant(s) No. 1
for the Respondent(s) No. 1
MR PRANAV TRIVEDI, APP (2) for the Respondent(s) No. 2
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CORAM: HONOURABLE MR.JUSTICE S.H.VORA
Date : 30/07/2019
ORAL ORDER
Learned advocate for the applicant does not invite reasoned order, but makes a request to expedite the hearing of Criminal Misc. Application No.16 of 2019.
In light of statement made at bar, learned Judge, Family Court, Rajkot is directed to expedite the hearing of Criminal Misc. Application No.16 of 2019 and decide the same within six months, uninfluenced by the observations recorded in the impugned order and present order. The learned Judge shall pass appropriate order as per evidence that may be adduced by the parties.
In view of above observation and direction, present application stands disposed of.
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