RIDDHI MIHIR JARIWALA Vs. MIHIR HARIHARBHAI JARIWALA

JUDGEMENT

(1.) The Court is convened through video conference.

(2.) This Court had issued notice on 15.10.2020 and direct service through RPAD was granted. The notice is duly served upon the respondent and the learned advocate for the applicant has also filed the direct service affidavit. The matter was adjourned thereafter from time to time, however, the respondent put in no appearance, either in person or through an advocate. Accordingly, the Court is left with no option but to proceed with the matter.

(3.) Rule.