Gujarat High Court
Jyotiba Vijaysinh Jadeja vs Vijaysinh Bharatsinh Jadeja on 23 July, 2018
Author: Paresh Upadhyay
Bench: Paresh Upadhyay
C/SCA/6996/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 6996 of 2018
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JYOTIBA VIJAYSINH JADEJA ...PETITIONER
Versus
VIJAYSINH BHARATSINH JADEJA
AND ANOTHER ...RESPONDENTS
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Appearance:
MR DIPAL R RAVAIYA, ADVOCATE for the PETITIONER
RESPONDENT No. 1 is served by affixing
MR SWAPNESHWAR GAUTAM, ASSISTANT GOVERNMENT PLEADER for
the RESPONDENT No. 2 - State Authority
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CORAM: HONOURABLE MR.JUSTICE PARESH UPADHYAY
Date : 23/07/2018
ORAL ORDER
1. Challenge in this petition is made by the petitioner (mother) to the order passed by the Family Court, Bhavnagar, dated 18.04.2018 below Exh.6 in Misc. Civil Application No.03 of 2018, refusing to give custody of minor daughter to the petitioner mother.
2. This Court had, initially, issued notice and thereafter issued rule in this matter. The record shows that the respondent (husband of the petitioner) is avoiding the service of notice / rule issued by this Court. The report of the Bailiff dated 02.06.2018 is also considered by this Court. The litigant can not be permitted to play hide and seek with the Court like this. There is one more glaring aspect. There are cross criminal complaints. One of such complaints is filed by the present Page 1 of 2 C/SCA/6996/2018 ORDER petitioner against her in-laws, which is challenged before this Court by the husband and others by filing Special Criminal Application (for quashing) No.1232 of 2015. In the said proceedings (which is pending with the co-ordinate Bench of this Court), one learned advocate does appear on their behalf. Record shows that Mr. K.S.Chandrani, learned advocate (Advocate Code No.6674) appears for the present respondent (husband), in the said Special Criminal Application No.1232 of 2015, where he is one of the petitioners.
3. With a view to see that some opportunity is made available to the respondent husband in the present matter, for the time being, Registry is directed to show the name of Mr. K.S.Chandrani, learned advocate (Advocate Code No.6674), as the advocate of the respondent No.1 in this petition.
4. Let the matter be notified tomorrow i.e. on 24.07.2018.
(PARESH UPADHYAY, J) M.H. DAVE/42 Page 2 of 2