REGENT COMPUTRONICS PVT. LTD.

Yeshwantsinh Shankarsinh Chauhan Appellant

V/S

Madhukanta @ Yeshmita Respondents

Referred Judgements :-

SHARDA VS. DHARMPAL [REFERRED TO]
BHABANI PRASAD JENA VS. CONVENOR SECRETARY [REFERRED TO]
NANDLAL WASUDEO BADWAIK VS. LATA NANDLAL BADWAIK [REFERRED TO]
DIPANWITA ROY VS. RONOBROTO ROY [REFERRED TO]
JUSTICE K. S. PUTTASWAMY (RETD) VS. UNION OF INDIA [REFERRED TO]
ASHOK KUMAR VS. RAJ GUPTA [REFERRED TO]
RAHUL VS. STATE OF DELHI MINISTRY OF HOME AFFAIRS [REFERRED TO]

JUDGEMENT

(1.) The petitioner calls in question legality and validity of impugned order dtd. 11/5/2012 passed by the learned Family Court, Vadodara below application Exh.217 in Family (HMP) Suit No.1532 of 2010 (Old Special Civil Suit No.485 of 1994), whereby the learned Family Court allowed said application filed by the respondent wife.

(2.) For the sake of convenience and brevity, parties are referred to as per their original status before the learned trial Court.

(3.) Brief facts of the case are as under:-

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YESHWANTSINH SHANKARSINH CHAUHAN Vs. MADHUKANTA @ YESHMITA

Referred Judgements :-

JUDGEMENT

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