SARASWATIBEN KALUSINH MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By preferring this application, the applicant has prayed the following relief(s):

(2.) Heard learned advocate for the applicant.

(3.) It is submitted by learned advocate for the applicant that the applicant has approached the Legal Aid because of her poor financial condition and due to Covid-19 pandemic conditions, the present applicant and her advocate did not remain present before the Family Court. It is further submitted that there was no mala fide intention on the part of the applicant to remain absent before the Family Court, but on account of the pandemic situation of Covid-19, the applicant did not appear before the Court and her application praying for maintenance was dismissed by the Court-below vide order dtd. 24/9/2021.