HIREN RAMESHCHANDRA VYAS Vs. JAIMINIBEN HIREN VYAS

JUDGEMENT

(1.) Though called out twice, Respondent No.1, party in- person though she is an advocate by profession, is not present. On earlier two occasions, i.e. on 24.09.2019 this Court had passed the following order.

(2.) Today also, Ms.Jaimini K.Pathak, who has filed an appearance in Criminal Misc. Application No.1/2019, as such a party ?respondent inthe main proceedings and practicing advocate, has also filed leave note for two days i.e. 26.9.2019 and 27.9.2019. However, with a view to give one more chance to hear, stand over to 30.9.2019. Till then, the trial Court shall not hear the recovery proceedings.

(3.) Direct service today is permitted. Prima-facie, it appears that Respondent No.1 - party in-person, an advocate, avoids hearing of this application.