LAWS(GJH)-2014-7-20

MAHESH AGGARWALA Vs. STATE OF GUJARAT

Decided On July 07, 2014
Mahesh Aggarwala Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Heard learned advocate Mr. Viral K. Shah for the petitioner and learned advocate Mr. Kunal D. Pandya for the respondents.

(2.) Petitioner is a husband, whereas respondent No.2 is wife and respondent Nos. 3 and 4 are their minor children.

(3.) The present Revision Application is filed in the month of March 2013 and is pending for admission since then. As it has been numbered after delay is condoned in Criminal Misc. application No. 5585 of 2013, matter has been dragged since October 2013. Therefore both the parties are heard at length for final disposal of the matter, at an admission stage.