PRAKASHBHAI FULABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Court on 14/2/2022 passed the following order:-

(2.) Learned advocate has given a copy of the agreement. According to learned advocate Mr. Kirtan Mistry appearing for the applicant, the parties are residing happily together hence, nothing survives.

(3.) According to the petitioner as the girl's parents have not accepted this marriage, in the event of any requirement, the couple is permitted to approach the District Legal Services Authority, Mahisagar. The authority shall extend the assistance if there is any requirement. The Superintendent of Police, Mahisagar also shall be intimated by the learned APP.