NIRALIBEN Vs. BHAVESHBHAI HEMUBHAI LANDHNEJA

JUDGEMENT

(1.) Rule returnable forthwith. Learned advocate Ms. Devangi B. Solanki waives service of notice of rule for and on behalf of the respondent no.1 and learned APP waives service of notice of rule for and on behalf of the respondent no.2-State.

(2.) By way of present application, applicant has requested to quash and set aside the judgment and order dated 4 th June 2020 passed below application Ex. 19 in Criminal Misc. Application No. 468 of 2019 by learned Principal Judge, Family Court, Surendranagar and grant appropriate maintenance to the tune of Rs.25,000.00 per month as well as legal expenses to the applicant.

(3.) Heard learned advocates for the respective parties and learned APP for the respondent No.2-State.