GEETABEN SARDARSINH JADAV Vs. MANSUKHBHAI PREMJIBHAI PATEL

JUDGEMENT

(1.) RULE . Service of rule is waived by Mr.S.K.Gadhavi, learned advocate and Ms.Hansa Punani, learned APP for respondents no.1 and 2 respectively.

(2.) THE petitioner - original applicant -wife is before this Court being aggrieved by the order passed by the Family Court No.3 at Ahmedabad in Criminal Misc. Application No.1943 of 2004 dated 22nd November 2005.

(3.) HEARD the learned advocate for the applicant and respondent no.1 herein. Taking into consideration the nature of the controversy involved in the matter, without going deep into the matter any further, leaving the scope of the parties wide open, the order under challenge dated 22.11.2005 in Criminal Misc. Application No.1943 of 2004 rendered by the learned Judge, Family Court No.3, Ahmedabad is quashed and set aside and the matter is remanded to the Family Court for its trial afresh. Taking into consideration that the matter is old enough, the Family Court is directed to give priority to the matter and decide the same as expeditiously as possible, but not later than 31st August 2007.