APURVA JAGDISHBHAI DAVE Vs. PRAPTI APURVA DAVE

JUDGEMENT

(1.) The petitioner has filed this petition under Articles 226 and 227 of the Constitution of India challenging the legality, validity and propriety of the impugned order dated 06.01.2018 passed by the learned Principal Judge, Family Court, Gandhinagar (hereinafter be referred to as "the Trial Court") below application at Exhibit 51 filed by the petitioner in Hindu Marriage Petition No. 166 of 2001.

(2.) The brief facts of the present petition, in nutshell, are as under:-

(3.) Heard Mr. Jeet Bhatt, learned counsel for the petitioner. Whereas, party-in-person - respondent has not chosen to remain present before the Court.