LAWS(GJH)-2025-4-45

RAMESHBHAI GANDUBHAI GUJARATI Vs. SHANTABEN KESHUBHAI GUJARATI

Decided On April 23, 2025
Rameshbhai Gandubhai Gujarati Appellant
V/S
Shantaben Keshubhai Gujarati Respondents

JUDGEMENT

(1.) The present writ application is filed under Article 227 of the Constitution of India seeking the following reliefs :

(2.) The parties will be referred as far as possible as per their original position in the suit.

(3.) The short facts of the case are as follows :