APURVA JAGDISHCHANDRA DAVE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this application under Article 227 of the Constitution of India, the applicants have prayed for the following reliefs :

(2.) Pursuant to the order passed by this Court referred to above, Shri Apurva Dave, the applicant no.1, and Ms.Prapti Dave, the respondent no.2, are personally present in the court.

(3.) After hearing both, I persuaded the parties to sit together and try to reach to an amicable settlement atleast keeping in mind the interest of eleven-year old daughter.