SAVDAS SUKABHAI KARAVADRA Vs. HEENABEN SAVDAS KARAVADRA

JUDGEMENT

(1.) Heard learned advocates for the respective parties. The applicant has taken out this application essentially for seeking implementation and compliance of the order passed by this Court in proceedings of Special Criminal Application No. 6013 of 2015 wherein this Court, after observing in detail the background in which the proceedings were initiated and they were disposed of, issued the final order which read as under :­ "[7.0] In view of the above and for the reasons stated above, present petition succeeds and accordingly, we direct as follows:

(2.) Thus, as the child in question is ward of the Court of England, the Court while passing the order has extensively reproduced the order passed by the Court of England, and therefore, in order to avoid repetition and for the sake of brevity, we do not proposed to repeat the same. Suffice it to say that the Division Bench in the Order, after elaborate discussion, came to the conclusion for issuing the directions which have been contained in para­7.

(3.) As could be seen from the Certificate dated 11th April 2016 issued by the School and placed on the record of this proceeding at page 58, it is mentioned that the said child is a bona fide student and his annual exam starts from 11th April 2016 to 18th April 2016, and the results were to be out on 30th April 2016.