ARCHANA HEMENDRA MISKIN Vs. HEMENDRAN ARJUNBHAI MISKIN

JUDGEMENT

(1.) RULE . Mr.J.A. Adeshra, learned advocate waives the service of notice of admission on behalf of the respondent.

(2.) PRESENT petition is filed by the petitioner wife to amend Misc.Civil Application No.635 of 2007 for treating the said application under sec.23(3) of the Code of Civil Procedure instead of under sec.24 of the Code of Civil Procedure.

(3.) MR .Adeshra, learned advocate appearing on behalf of the respondent has submitted that such an application would not be maintainable.