REGENT COMPUTRONICS PVT. LTD.

Tushit Narottam Mapara Appellant

V/S

Avanti Tushit Mapara Respondents

Referred Judgements :-

JAGIR KAUR VS. JASWANT SINGH [REFERRED TO]
KULDIP NAYAR VS. UNION OF INDIA [REFERRED TO]
RAM SARUP VS. CHIMMAN LAL [REFERRED TO]
BHAGYALAKSHMI VS. K N NARAYANA RAO [REFERRED TO]
GIOVANNI MARCO MUZZU AND VS. STATE OF MAHARASHTRA [REFERRED TO]
APARNA BANERJEE VS. TAPAN BANERJEE [REFERRED TO]
VIMLA DEVI VS. MAYA DEVI [REFERRED TO]
ANNIE BESANT VS. GNARAYANIAH [REFERRED TO]

JUDGEMENT

(1.) This application is filed under Section 115 of the Code of Civil Procedure, 1908 (hereinafter referred to as 'the Code' for short) against the order dated 17.03.2021 passed below Exh.14 in Civil Misc. Application No.201 of 2019 by the Principal Judge, Family Court, Gandhinagar.

(2.) The brief facts leading to filing of the present revision application are as under:

(3.) Heard learned advocate Mr. Vaidankar for the applicant and learned advocate Mr. Neeraj Vasu for the respondent.

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TUSHIT NAROTTAM MAPARA Vs. AVANTI TUSHIT MAPARA

Referred Judgements :-

JUDGEMENT

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