Gujarat High Court
Akansha Priyadarshan Deshmukh vs Priyadarshan Vijaykumar Deshmukh on 18 March, 2019
Author: V. P. Patel
Bench: V.P. Patel
R/CR.RA/284/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL REVISION APPLICATION NO. 284 of 2019
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AKANSHA PRIYADARSHAN DESHMUKH
Versus
PRIYADARSHAN VIJAYKUMAR DESHMUKH
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Appearance:
MR PRAVIN GONDALIYA(1974) for the Applicant(s) No. 1
for the Respondent(s) No. 1
PUBLIC PROSECUTOR(2) for the Respondent(s) No. 2
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CORAM: HONOURABLE MR.JUSTICE V.P. PATEL
Date : 18/03/2019
ORAL ORDER
Heard learned Advocate Mr. Soni for learned Advocate Mr. Pravin Gondaliya for Applicant.
It is submitted that the Applicant - Wife has stated that the income of the Husband is Rs.50,000/- per month from the service being an Architect Engineer. It is further submitted that the Husband is also getting Rs.30,000/- as additional income of rent per month. The trial court has not considered the same.
The matter requires consideration.
Rule returnable on 15.4.2019. Learned APP Mr. K.L.Pandya appears and waives service of notice of Rule on behalf of the Opponent - State of Gujarat.
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