RAKESHKUMAR RAMANLAL PATEL Vs. SHILPABEN KANTIBHAI PATEL

JUDGEMENT

(1.) RULE. Mr. Nehul L. Dave waives service on behalf of the respondent no. 1. Ms. Manisha Luvkumar waives service on behalf of the respondent no. 2.

(2.) THE applicant-husband has preferred this Criminal Revision Application with a prayer to quash and set aside the judgment and order dated 30-1-2009 passed by the learned Family Court, Court no. 4, Ahmedabad in Criminal Misc. Application no. 2985 of 2006 granting maintenance of Rs. 15000/- per month in favour of the respondent-wife with effect from 22-11-2006.

(3.) AS the parties had agreed for mediation to resolve all their pending disputes,the applicant-husband and respondent wife were directed to go for mediation before the Gujarat High Court Mediation Centre by order dated 11-9-2009.