LAWS(GJH)-2021-3-387

BALBHADRASINH RAGHUVIRSINH RANA Vs. NITABA BALBHADRASINH RANA

Decided On March 08, 2021
BALBHADRASINH RAGHUVIRSINH RANA Appellant
V/S
Nitaba Balbhadrasinh Rana Respondents

JUDGEMENT

(1.) This matter is taken up through video conference.

(2.) This petition has been filed by the petitioners with the following main prayers, which reads as under:

(3.) Heard learned advocate Mr. Ashish Dagli for the petitioners. Though served but none has remained for the respondent.