AMIT HASMUKHBHAI SHAH Vs. ARCHANA

JUDGEMENT

(1.) This petition is filed under Articles 226 and 227 of the Constitution of India challenging the order passed below Application Exhibit-150 in Family Suit No.534 of 2012 by the learned Family Court, Vadodara on 25/1/2024.

(2.) Upon joint request of the learned advocates for the respective parties, this petition is taken up for final hearing.

(3.) Heard learned advocate Mr. B.J. Trivedi for petitioner and learned advocate Ms. Kirti S. Pathak for respondent.