LAWS(GJH)-2009-6-125

YOGESH RATILAL PANDYA Vs. MINAXIBEN RAMESHCHANDRA DAVE

Decided On June 26, 2009
YOGESH RATILAL PANDYA Appellant
V/S
MINAXIBEN RAMESHCHANDRA DAVE Respondents

JUDGEMENT

(1.) RULE. Mr. G. M. Joshi, learned advocate waives service of notice of Rule on behalf of the respondent.

(2.) HEARD Mr. Y. H. Vyas appearing on behalf of the applicant and Mr. G. M. Joshi, learned advocate appearing on behalf of the respondent.

(3.) THE present application has been preferred by the applicant original opponent respondent husband to modify / recall order dated 28th January,2009 passed by this Court in Civil Application No. 5658 of 2006.