KUMAR TRASULA Vs. SARVANI KUMAR TRASULA

JUDGEMENT

(1.) The present petition is filed for seeking following prayers:-

(2.) By way of present petition, the petitioner challenges the impugned order dtd. 7/5/2019 passed below Exh.5 application in Family Suit No.260 of 2016 by the learned Principal Judge, Family Court No.1, Ahmedabad.

(3.) Considering the fact that on earlier occasions i.e. on 9/12/2019, 19/12/2019, 13/1/2020, 29/1/2020, 27/2/2020 and lastly on 28/4/2023 and till today, no notice is issued, considering the totality of facts and circumstances of the present case and considering the impugned order, apparently, there is no reasons to interfere in the impugned order as there is no infirmity or illegality found in view of the judgment of the Apex Court in the case of Garment Craft versus Prakash Chand Goel reported in (2022) 4 SCC 181, and therefore, no interfere is required to be called for.