Gujarat High Court
Kokilaben Devjibhai Makwana vs State Of Gujarat & on 30 April, 2013
Author: R.M.Chhaya
Bench: R.M.Chhaya
KOKILABEN DEVJIBHAI MAKWANAV/SSTATE OF GUJARAT R/CR.MA/16790/2008 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD CRIMINAL MISC.APPLICATION NO. 16790 of 2008 ================================================================ KOKILABEN DEVJIBHAI MAKWANA & 4....Applicant(s) Versus STATE OF GUJARAT & 1....Respondent(s) ================================================================ Appearance: MR AD SHAH, ADVOCATE for the Applicant(s) No. 1 - 5 MR FB BRAHMBHATT, ADVOCATE for the Respondent(s) No. 2 PUBLIC PROSECUTOR for the Respondent(s) No. 1 ================================================================ CORAM: HONOURABLE MR.JUSTICE R.M.CHHAYA Date : 30/04/2013 ORAL ORDER
It being a dispute arising out from difference of opinion between the husband and wife. Mr.A.D. Shah, learned counsel appearing for the applicants and Mr.F.B. Frahmbhatt, learned counsel appearing for the first informant, have made attempts to find out some solution. If further efforts are made by both the learned counsel, this Court is of the opinion that the same would at-least be for the welfare of the child. To enable the learned counsel to deliberate on it, S.O. to 12.06.2013.
(R.M.CHHAYA, J.) rakesh/ Page 1 of 1