LAWS(GJH)-2018-7-324

PRAVINDCHANDRA HARJIVANDAS RATANDHAYRA Vs. STATE OF GUJARAT

Decided On July 26, 2018
Pravindchandra Harjivandas Ratandhayra Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) This Court (Coram: Mr. J.B. Pardiwala, J) had passed the following order on 28.2.2018:

(2.) In pursuance of the aforesaid order, today, learned advocate Shri B.C.Sejpal, learned advocate appearing for Mr. C.R. Buddhadev, learned advocate for the applicants states that in pursuance of the aforesaid order, the parties have obtained divorce pursuant to the order passed by the Principal Judge, Family Court, Anand dated 18th May, 2018 which is ordered to be taken on record and he further states that respondent No.2 -wife has also withdrawn all other proceedings before this Court as well as other Courts against the husband and the matter is finally settled between the parties.

(3.) In view of the aforesaid facts and circumstances and in pursuance of the aforesaid order, Rs. 25,00,000/- came to be deposited by the applicant -husband before the Registry of this Court.