REENA UMESHBHAI MORYA Vs. UMESH RAMKHILAVAN MORYA

JUDGEMENT

(1.) The learned advocate for the applicant has submitted the draft amendment qua the name of the applicant. The amendment is allowed in terms of draft. Necessary amendments be carried out forthwith.

(2.) Though served and sufficient opportunity is given, the respondents have chosen not to appear before the Court.

(3.) Rule, returnable forthwith. At the request of learned advocate for the applicant, the application is taken up for final hearing today.