Gujarat High Court
Meenakshiben Ajit Kumar Arora vs Ajit Kumar K Arora on 1 July, 2016
Author: Rajesh H.Shukla
Bench: Rajesh H.Shukla
C/FA/505/1985 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
FIRST APPEAL NO. 505 of 1985
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MEENAKSHIBEN AJIT KUMAR ARORA....Appellant(s)
Versus
AJIT KUMAR K ARORA....Defendant(s)
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Appearance:
MR NS SHETH, ADVOCATE for the Appellant(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE RAJESH H.SHUKLA
Date : 01/07/2016
ORAL ORDER
The present appeal is filed by the appellant original plaintiff (wife) being aggrieved with the impugned judgment and order in HMP No. 245/83 passed by the City Civil Court, Ahmedabad dated 30.7.1984 dismissing the aforesaid HMP for divorce on the grounds stated in detail in the appeal..
In view of the background of facts and having regard to the reasons recorded and having heard learned advocate Shri NS Sheth for the appellant original plaintiff, it appears that the cause may not survive due to lapse of time and therefore the present first appeal deserves to be dismissed and accordingly stands dismissed. However, liberty is reserved to move in case of difficulty.
(RAJESH H.SHUKLA, J.) (hn) Page 1 of 1 HC-NIC Page 1 of 1 Created On Sat Jul 02 03:57:34 IST 2016