JYOTIBEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) On 12.06.2020, this Court passed the following order:-

(2.) Pursuant to the same, today, respondent no. 3 is present before us through video conferencing at District Court, Mehsana with the learned advocate Mr. N.J.Barot who also happens to be the senior of the respondent no. 3 in the profession. Considering the delicate nature of the relationship and also bearing in mind the kind of dispute that has arisen between the spouses, on account of her preference to opt for the service at Ahmedabad Municipal Corporation, as a Sanitary Inspector, all the issues are required to be resolved by the parties sitting across the table and for present the pandemic is at a peak, let the same be done through the video conferencing.

(3.) We have requested Mr. N.J.Barot and learned advocate Mr. Vaghela to undertake this exercise through video conference and let parties of both the sides also coordinate to ensure the amicable solution to arrive at. Both the learned advocates have ensured the best of the coordination at the earliest point of time.