S.G. Shah, J - (1.) Rule. Learned APP waives service of notice of Rule for the respondent State.
(2.) Heard learned advocate Ms.A.M. Patel for the petitioner, Mr.B.N. Limbachia, learned advocate for respondent No.2 and Mr.Manan Mehta, learned APP for the respondent State being formal party. Perused the record.
(3.) The Petitioner herein is husband whereas respondent no.2 is his wife.;