PURVI VIKRAMBHAI SHAH Vs. VIKRAM VINODLAL SHAH

JUDGEMENT

(1.) The Petitioner has preferred this Petition under Articles 14, 21, 226 and 227 of the Constitution of India praying to issue an appropriate writ, order or writ in the nature of certiorari or any other appropriate writ, order or direction, by quashing and setting aside the orders passed below Exh.62 (Application for Adjournment) dtd. 3/3/2022 and below Exh.64 (Application for reopening the right to produce evidence) dtd. 5/3/2022 passed in Family Suit No. 86 of 2018 pending before the learned Family Court at Jamnagar, whereby, the learned Principal Judge, Family Court, Jamnagar has rejected the Application Exh.62 and right to produce the evidence was closed. The learned Principal Judge, Family Court, Jamnagar has also rejected the Application Exh.64.

(2.) Heard learned Advocate Mr. Pravin Gondalia for the Petitioner and learned Advocate Mr. Prerak P. Oza for the Respondent.

(3.) The brief facts of the case are that the Respondent / Original Applicant has filed Family Suit No. 86 of 2018 against the present Petitioner under the provisions of Sec. 13(1), (1-A), (1-B) of the Hindu Marriage Act for divorce. That the process has been issued to the Petitioner and therefore the Petitioner appeared before the learned Family Court at Jamnagar and filed her reply on 20/6/2018 and denied the averments, allegations and contentions of the appication for divorce. That the Respondent being the Applicant before the Family Court has filed his affidavit of evidence dtd. 23/11/2019 and has also filed additional affidavit of evidence dtd. 13/1/2020. The Respondent has been cross-examined by the Petitioner till 4/1/2022. The Respondent examined Rajeshbhai Savjibhai Shanker as his witness and gave his affidavit of evidence whose cross-examination was also made on