RAJESH A SHAH Vs. ANAR SANJAY MEHTA

JUDGEMENT

(1.) Sanjay Mehta, the applicant herein,- original petitioner has filed this Civil Misc. Application praying this Court to review and/or recall the order dated 24th February, 2006 in Special Civil Application No.22633 of 2005 and to hear the same on merits. It was further prayed that pending hearing and final disposal of the application, this Court be pleased to grant interim relief restraining the opponent from entering and staying or continuing to stay in the house of the applicant situated at Udyan Marg, Nr.Law Garden, Ellisbridge, Ahmedabad 380006. The said application was filed on 07th December, 2006, and, thereafter, from time to time this Court has passed orders dated 08th December, 2006, 12th December, 2006, 13th December, 2006, 15th December, 2006 and 20th December, 2006.

(2.) Thereafter, this Court passed operative interim order on 29.12.2006 and thereafter given a reasoned order. Thereafter, the matter reached hearing on 15.1.2007. However, the matter could not proceed further as Mr. Dakshesh Mehta, learned advocate for opponent wife, filed sick note. Thereafter, the matter reached hearing on 19.1.2007. As the learned advocate for the opponent wife requested for an early hearing of the matter, the Court kept the matter for final disposal on 6.2.2007.

(3.) Meanwhile, being aggrieved and dissatisfied with the order dated 29.12.2006, the opponent wife filed Special Leave Petition (Civil) No. 2299 of 2007 before the Hon'ble Supreme Court. By that time the reasoned order was also available and the opponent wife decided to challenge the operative order dated 29.12.2006 as well as the reasoned order also.