ASHISH NANDKISHORE MANE Vs. STATE OF GUAJRAT

JUDGEMENT

(1.) This petition is filed for the following prayers:

(2.) When the matter is called out today, learned advocate for the respondent no.2-wife submitted that during the pendency of this petition, the amount of Rs.80,000.00 is paid by the present petitioner and therefore he has no objection if the prayers sought for in the present petition are allowed. Learned advocate for the petitioner submitted that if such order is passed, his interest would be protected.

(3.) In view of the above, this petition is allowed in terms of paragraph 8.2 of the petition (reproduced hereinabove). It is open for the learned trial Court to proceed with the further proceedings without being influenced by this order.