PRIYADARSHINI RAGHUVEERSINH CHAUHAN Vs. RAJENDRASINH BAHADURSINH CHAUHAN

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of notice of Rule for and on behalf of the respondent State.

(2.) The present revision application is only confined with regard to the jurisdiction expect whether the Court of Principal Judge (Family Court), Gandhinagar has the jurisdiction to decide the application.

(3.) In the present revision application, the applicant has, inter alia, prayed for the following reliefs;