RAVIBHAI Vs. ANSHUBEN MOHANBHAI JAISHAL

JUDGEMENT

(1.) Present petition is filed by the petitioner for the following prayers:-

(2.) On last occasion i.e. on 20/4/2023, learned advocate for the petitioner has requested this Court that she is not pressing any other prayer except to expedite the hearing of H.M.P. No.32 of 2017. Thus, this Court has on 20/4/2023, passed the following order:-

(3.) Today, affidavit of service to the respondent is filed. It is noted that the respondent has sent her medical certificate to this Court on e-mail.