Gujarat High Court
Kanji Devji Kanzariya vs Jayshreeben Kanjibhai Kanzariya & 4 on 30 March, 2015
Author: J.B.Pardiwala
Bench: J.B.Pardiwala
R/SCR.A/3173/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CRIMINAL APPLICATION (QUASHING) NO. 3173 of 2014
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KANJI DEVJI KANZARIYA....Applicant(s)
Versus
JAYSHREEBEN KANJIBHAI KANZARIYA & 4....Respondent(s)
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Appearance:
MR PRATIK Y JASANI, ADVOCATE for the Applicant(s) No. 1
MR MRUGEN K PUROHIT, ADVOCATE for the Respondent(s) No. 1 - 4
NOTICE SERVED BY DS for the Respondent(s) No. 5
MR NJ SHAH. APP for the Respondent(s) No. 5
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CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 30/03/2015
ORAL ORDER
1. Mr. Jasani, the learned advocate appearing on behalf of the applicanthusband does not press this application and seeks permission to withdraw the same.
Permission as prayed for is granted. This application is rejected as not pressed.
2. It appears that under the Provisions of Section125(3) of the Code, a warrant of arrest has been issued by the Court against the applicant as he has defaulted in making payment towards the maintenance of his wife and children as awarded by the Court below. It shall be open for the wife to proceed further in accordance with law. The adinterim order earlier granted stands vacated. Notice is discharged.
Page 1 of 2 R/SCR.A/3173/2014 ORDER
(J.B.PARDIWALA, J.)
aruna
Page 2 of 2