REGENT COMPUTRONICS PVT. LTD.

Swati Abhishek Binaykia Appellant

V/S

Abhishek Madanlal Binaykia Respondents

Referred Judgements :-

PAUL MOHINDER GAHUN V/S. SELINA GAHUN [REFERRED TO]
ROSY JACOB VS. JACOB A CHAKRAMAKKAL [REFERRED TO]
SURINDER KAUR SANDHU VS. HARBAX SINGH SANDHU [REFERRED TO]
ELIZABETH DINSHAW VS. ARVAND M DINSHAW [REFERRED TO]
DHANWANTI JOSHI VS. MADHAV UNDE [REFERRED TO]
SARITA SHARMA VS. SUSHIL SHARMA [REFERRED TO]
NIL RATAN KUNDU VS. ABHIJIT KUNDU [REFERRED TO]
GAURAV NAGPAL VS. SUMEDHA NAGPAL [REFERRED TO]
SHILPA AGGARWAL VS. AVIRAL MITTAL [REFERRED TO]
RUCHI MAJOO VS. SANJEEV MAJOO [REFERRED TO]
MRINAL DAS VS. STATE OF TRIPURA [REFERRED TO]
PADI TRIGUNSEN REDDY VS. P JYOTHI REDDY [REFERRED TO]
SURYA VADANAN VS. STATE OF TAMIL NADU AND ORS. [REFERRED TO]
PADMAKUMARI AND ORS. VS. DASAYYAN AND ORS. [REFERRED TO]

JUDGEMENT

(1.) The petitioner herein is original defendant; whereas respondent is original plaintiff before the Family Court at Ahmedabad in Family Suit No. 1546 of 2015. They are referred in the same capacity herein also.

(2.) The petitioner - defendant has challenged the order dated 21.10.2015 by the Family Court, Ahmedabad below Exh. 5 in such Family Suit No. 1546 of 2015. The plaintiff has filed the suit on 28.8.2015 for declaration, permanent injunction and other reliefs under the provisions of Sec. 7(1)(g) of the Family Courts Act, 1984 read with Ss. 9 and 25 of the Guardian and Wards Act, 1890 praying following reliefs in paragraph 35 of the suit: - -

(3.) In such suit, plaintiff has also preferred an application for interim relief at Exh. 5, order below which is under challenge at present, wherein plaintiff has prayed as under: - -

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SWATI ABHISHEK BINAYKIA Vs. ABHISHEK MADANLAL BINAYKIA

Referred Judgements :-

JUDGEMENT

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