Gujarat High Court Case Information System BODY {SCROLLBAR-FACE-COLOR: #d4d0c8; SCROLLBAR-HIGHLIGHT-COLOR: #808080; SCROLLBAR-SHADOW-COLOR: #d4d0c8; SCROLLBAR-ARROW-COLOR: #ffffff; scrollbar-dark-shadow-color: #ffffff} SPAN.searchword { background-color:yellow; } function loadSearchHighlight() {
var chkParamC = "txtSearch" if (chkParamC == "txtSearch") {
SearchHighlight(); document.searchhi.h.value = searchhi_string; if( location.hash.length > 1 ) location.hash = location.hash; }
}
SCR.A/1688/2011 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 1688 of 2011
=========================================
RAVINDRA
PRAVINBHAI JOSHI - Petitioner(s)
Versus
JAGRUTI
KANTIBHAI JOSHI & 3 - Respondent(s)
========================================= Appearance : MR
ASHISH M DAGLI for Petitioner(s) : 1, None for Respondent(s) : 1 - 3. MR LB DABHI, APP for Respondent(s) : 4, =========================================
CORAM
:
HONOURABLE
MR.JUSTICE M.R. SHAH
Date
: 08/07/2011
ORAL
ORDER
Shri
Ashish Dagli, learned advocate appearing on behalf of petitioner has submitted that if notice is issued upon the respondents petitioner may try to settle the dispute. He has stated at the bar that to his bonafides the petitioner is ready and willing to deposit 50% of the total amount of arrears up to July, 2011 within a period of two weeks from today. Hence, NOTICE
returnable on 26/07/2011 on condition that the petitioner shall deposit 50% of the amount of arrears of maintenance up to July, 2011 with further sum of Rs. 10,000/- towards the probable cost of the respondent to appear before this Court. The petitioner to deposit the aforesaid amount with the learned Family Court on or before 25/07/2011. Shri L.B. Dabhi, learned APP waives service of notice on behalf of respondent no. 4. As and when the aforesaid amount is deposited it will be open for respondents nos. 1 to 3 to withdraw the aforesaid amount without further order from this Court.
(M.R.
SHAH, J.)
siji
Top