SHIVANG ASHWINBHAI BHATT Vs. MAHIMA SHIVANG BHATT

JUDGEMENT

(1.) The captioned note for Speaking to Minutes has been filed, inter alia, pointing out that, direction contained in the last 4th line of the paragraph 42 of the oral judgment dtd. 16/12/2025 passed by this Court, needs to be revised and the appellant-husband, be permitted to invest the SIP of Rs.15,00,000.00 spread over 30 months, i.e. Rs.50,000.00 per month instead of 20 months (i.e. Rs.75,000.00 per month).

(2.) Mr M. B. Gohil, learned advocate for the respondent has no objection to the said request.

(3.) Request of the appellant-husband is acceded to.