(1.) RULE. Mr. Girish I. Desai, learned advocate waives service of Rule on behalf of the respondent. With the consent of parties, this matter is taken up for final disposal.
(2.) SHILPABEN @ Geetaben, the petitioner herein has filed this petition under Article 227 of the Constitution of India, with a prayer that this Court may be pleased to issue a writ of mandamus or any other appropriate writ, order or direction quashing and setting aside the order dated 30th December, 2006, passed by the learned Principal Senior Civil Judge, Surat in Hindu Marriage Petition No. 25 of 2004. By the impugned order, the learned Judge has allowed the application for amendment filed in the Hindu Marriage Petition filed by the respondent husband in this behalf.
(3.) THIS petition was filed on 19th January, 2007, and this Court issued notice on 22nd January, 2007, pursuant to which, the other side (husband) appeared and filed affidavit-in-reply. The petitioner also filed affidavit-in-rejoinder in this behalf.
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