REKHABEN RAJENDRABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned advocate, Mr. E. E. Saiyed for Mr. Nasir M. Saiyed for the applicant, learned APP, Mr. K. L. Pandya, for the respondent No. 1-State and learned advocate, Ms. Medha Pandya for Ms. Kruti M. Shah for the respondent No. 2.

(2.) MR. E. E. SAIYED, learned advocate for the applicant seeks permission to withdraw this revision with a liberty to file appropriate application before the appropriate court for enhancement of maintenance amount.

(3.) PERMISSION is granted as prayed for. This revision stands disposed of as withdrawn. The applicant is at liberty to file appropriate application before the appropriate court for enhancement of maintenance amount. As and when such application is made before appropriate Court, same shall be decided in accordance with law without being influenced by this order.