RAJESHBHAI NARANBHAI LEUVA Vs. SAVITABEN TULSIBHAI MAKWANA AND

JUDGEMENT

(1.) Rule. Ms. Mayuri Chauhan, learned advocate waives service of notice of rule for and on behalf of respondent.

(2.) Heard Mr. Mrugen Purohit, learned advocate for the petitioner and Ms. Mayuri Chauhan, learned advocate for the respondent.

(3.) In this petition, the petitioner has assailed the order dated 01.01.2020 passed by learned Judge, Family Court No.6, Ahmedabad below Exh.74 in Family Suit No.1940 of 2015 wherein the application of the petitioner to summon a witness from the Office of City Manager, Gujarat State Civil Supplies Corporation, Ahmedabad came to be rejected.