Gujarat High Court
Anupbharti Kanubharti Gosai vs Kinjalben Anupbharti Gosai & 2 on 2 September, 2015
Author: J.B.Pardiwala
Bench: J.B.Pardiwala
R/SCR.A/3076/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CRIMINAL APPLICATION (MAINTAINANCE) NO. 3076 of 2015
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ANUPBHARTI KANUBHARTI GOSAI....Applicant(s)
Versus
KINJALBEN ANUPBHARTI GOSAI & 2....Respondent(s)
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Appearance:
MR RC KAKKAD, ADVOCATE for the Applicant(s) No. 1
HARSHESH R KAKKAD, ADVOCATE for the Applicant(s) No. 1
MR JAYESH A KOTECHA, ADVOCATE for the Respondent(s) No. 1
NOTICE SERVED for the RESPONDENT(s) No. 2
PUBLIC PROSECUTOR for the RESPONDENT(s) No. 3
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CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 02/09/2015
ORAL ORDER
Mr. Kakkad, the learned advocate appearing for the applicant-husband does not press this application and seeks permission to withdraw the same as what has been impugned is an interim order of maintenance.
Permission as prayed for is granted. This application is disposed of as not pressed. I clarify that I have otherwise not gone into the merit of the matter.
(J.B.PARDIWALA, J.) Vahid Page 1 of 1 HC-NIC Page 1 of 1 Created On Mon Sep 07 04:36:51 IST 2015