PARMAR DIPAKKUMAR MAHENDRABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) It appears that earlier one Alpesh Dodia, the learned counsel was appearing on behalf of the respondent no.2. On Mr.Dodia being appointed as a Civil Judge, the registry issued notice to the respondent no.2 to enable her to engage another advocate. Despite service of such notice issued by the registry to the respondent no.2, the respondent no.2 has thought fit not to appear before this Court and oppose this application either in person or through an advocate.

(2.) By this writ-application under Article 226 of the Constitution of India, the writ-applicants have prayed for the following reliefs :

(3.) The writ-applicant no.1 is the husband, the writ-applicant no.2 is the uncle, the writ-applicant no.3 is the mother-in-law, the writ-applicant no.4 is the uncle and the writ-applicant no.5 is the son of the uncle of the respondent no.2.