PRATAPSINH BHANJIBHAI KHERADIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Nilay Thaker on behalf of the learned Advocate Mr. K. S. Chandrani for the petitioner and learned APP Ms. M. D. Mehta for the respondent-State, learned Advocate Mr. Rajesh K. Kanani for respondent No. 2 & 3.

(2.) It appears that vide an order dtd. 20/9/2016, Learned Co-ordinate Bench of this Court, had issued notice, "only for the purpose of exploring the possibility of settlement by and between the parties."

(3.) Learned Advocate Mr. Thaker, upon instructions, would submit that the petitioner has expressed his absolute inability to pay the amount of arrears. Learned Advocate Mr. Thaker would also submit that as such even the petitioner is not inclined to settle the matter more particularly, according to learned Advocate Mr. Thaker since around ten years have passed after the separation, therefore, settlement would not be possible.