Gujarat High Court
Devanshi Madanmohan Swaminarayan D/O ... vs Madanmohan Rameshchandra ... on 25 February, 2016
Author: R.D.Kothari
Bench: R.D.Kothari
C/SCA/11089/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 11089 of 2015
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DEVANSHI MADANMOHAN SWAMINARAYAN D/O CHANDRAKANTBHAI
KANSARA....Petitioner(s)
Versus
MADANMOHAN RAMESHCHANDRA SWAMINARAYAN &
1....Respondent(s)
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Appearance:
MS. KITTY S MEHTA, ADVOCATE for the Petitioner(s) No. 1
MR GM JOSHI, ADVOCATE for the Respondent(s) No. 2
MR NASIR SAIYED, ADVOCATE for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE R.D.KOTHARI
Date : 25/02/2016
ORAL ORDER
1. It appears that against the arrears of maintenance about Rs.1,12,000/-, the respondent husband has deposited Rs.60,000/-. Deposit of Rs.60,000/- is not in dispute.
2. Learned advocate for the respondent prays for time as the respondent is not present today.
3. Learned advocate for the respondent also makes grievance about the harassment by the petitioner-wife in the sense, after passing of the order by this Court of depositing the amount, the petitioner has filed contempt petition and which at the time of hearing was withdrawn. The respondent complains about the harassment by the petitioner. This conduct of the petitioner is taken note of.
4. It would be open for the petitioner wife to Page 1 of 2 HC-NIC Page 1 of 2 Created On Sun Feb 28 08:07:21 IST 2016 C/SCA/11089/2015 ORDER withdraw the amount which is deposited by the respondent husband before the trial Court.
5. The matter is adjourned to 8th March, 2016.
(R.D.KOTHARI, J.) BD Songara Page 2 of 2 HC-NIC Page 2 of 2 Created On Sun Feb 28 08:07:21 IST 2016