SIMABEN MANJIBHAI RUPANI Vs. HARESHBHAI VALJIBHAI MORADIYA

JUDGEMENT

(1.) THE applicant -wife -Simaben Manjibhai Rupani is before this Court praying that: -

(2.) THE facts of the case are set out in paras -3, 4, 5, 6, 7 and 8 of the application. The same read as under: -

(3.) THE Court after hearing learned Advocate Mr.Acharya for the applicant, issued notice on 24.02.2014 returnable on 09.04.2014. In response to service of notice, learned Advocate Mr.Samir Afzal Khan appeared for the respondent -husband.