Gujarat High Court
Charmiben Amitbhai Desai & vs Amitbhai Bhupatrai Desai & 2 on 7 April, 2015
Author: S.G.Shah
Bench: S.G.Shah
R/CR.MA/6377/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR DIRECTION) NO. 6377 of 2015
In
CRIMINAL REVISION APPLICATION NO. 497 of 2014
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CHARMIBEN AMITBHAI DESAI & 1....Applicant(s)
Versus
AMITBHAI BHUPATRAI DESAI & 2....Respondent(s)
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Appearance:
MS MEGHA R CHITALIA, ADVOCATE for the Applicant(s) No. 1 - 2
MR KL PANDYA, APP for the Respondent(s) No. 3
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CORAM: HONOURABLE MR.JUSTICE S.G.SHAH
Date : 07/04/2015
ORAL ORDER
NOTICE returnable on 27/4/2015. Mr. Pandya, Ld. APP waives service of notice for respondent no. 3.
It is made clear that police protection confirmed by order dated 17/3/2015 is only for appearance before the trial Court by the respondent and not for the payment of maintenance since in para 10 of the same order, it is made clear that till disposal of the main matter the respondent - husband shall pay the amount of maintenance as per the impugned order as interim maintenance.
(S.G.SHAH, J.)
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R/CR.MA/6377/2015 ORDER
* Pansala
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