VIJAYBHAI MOHANDAS NARANG Vs. JANAKI VIJAYBHAI NARANG

JUDGEMENT

(1.) A senior advocate Mr.Pandya for the applicant has come up with such a frivolous petition and is making all frivolous arguments. This is not expected from a senior advocate. Mr.Pandya deliberately wasted the time of the Court. Initially, he read the 'entire order' impugned. Thereafter, he cited number of authorities, list of which he did not furnish to the Sheristadar. That resulted in the wasting of Court time.

(2.) The learned advocate was allowed to argue to his heart's content. Having found that the court is not convinced of any of his submissions, he started reading the memo of petition. The Court had no other option but to refrain him from doing so. It is not expected from an advocate much less a senior advocate, 'to read memo of petition'. An advocate is expected to formulate and advance a point and take the verdict of the Court. To read a memo of petition is nothing but a deliberate attempt on the part of the senior advocate who is practising in this Court for last so many years to see that the Court is tired out by wasting its time.

(3.) Coming to the merits of the case the petitioner husband is before this Court challenging the order passed by the Family Court No.2, Ahmedabad on 10.07.2006 in Criminal Misc. Application No.389 of 2003. The Court had earlier passed an order granting interim maintenance on 09.09.2004 and awarded Rs.750/- is awarded to the applicant-wife and Rs.500/- to the minor child as interim maintenance. After hearing the matter finally, the Court found that the wife is not entitled to get any maintenance. Hence rejected the application qua 'wife', whereas granted maintenance for minor child.