CHANDRIKABEN RAMANBHAI ROHIT Vs. JAYANTIBHAI ISHWARBHAI ROHIT

JUDGEMENT

(1.) Rule. Ms. Kruti M. Shah waives service of notice of Rule on behalf of for opponents. In the facts and circumstances of the case, this application is taken up for final hearing today.

(2.) All the parties are personally present in the court today.

(3.) Mr. Kruti M. Shah, learned advocate under the instructions of opponents states that the opponents are ready and willing to comply with the order passed by this Court (Coram : A.L.Dave,J) on 9-5-2005 in Civil Application No.6921 of 2004 in First Appeal No. 1937 of 2004 with regard to giving custody of Payal to the applicant for few days in ensuing Diwali Holidays. It is also agreed by the applicant that she would hand over custody of minor Payal to the opponents as directed by the Court.