LAWS(GJH)-2021-4-76

ABHISHEK KUMAR MISHRA Vs. FAMILY COURT JUDGE VADODARA

Decided On April 06, 2021
ABHISHEK KUMAR MISHRA Appellant
V/S
Family Court Judge Vadodara Respondents

JUDGEMENT

(1.) Heard the petitioner Abhishek Kumar Mishra appearing as party-in-person and learned advocate Ms. Yashma Mathur appearing on behalf of respondent no.2, at length. At request of both the sides, the matter is taken up for final hearing today.

(2.) Learned advocate Ms. Yashma Mathur has instructions to appear on behalf of respondent no.2. Registry to accept the vakalatnama of learned advocate Ms. Mathur and place on record.

(3.) During the course of arguments the party-in-person Abhishek Mishra has agreed that respondent no.1- the Family Court Judge of Vadodara (Shri RC Modi) and respondent no.3- State (the Commissioner of Police, Vadodara) be deleted. Registry to delete their names accordingly.