NUPUR ARPAN DALAL Vs. ARPAN PINAKIN DALAL

JUDGEMENT

(1.) By way of present petition, the petitioner herein has challenged the order dtd. 13/5/2022 passed below Exh.5 in Family Suit No.1676 of 2020 by the Principal Judge, Family Court, Ahmedabad, under Sec. 24 of the Hindu Marriage Act.

(2.) The brief facts germane for the adjudication of the dispute-in-question reads thus:

(3.) Heard Ms. Hetvi Sancheti, learned advocate appearing for the petitioner and Mr. Kashyap Joshi, learned advocate for Mr. Abhishek Y. Shah, learned advocate appearing for the respondent.