Feeling aggrieved and discontent with the contested common judgment and order dated rendered by the High Court of Gujarat in Ahmedabad in SCA No and SCA No whereby the High ... Court has dismissed the writ petition identified as SCA No and has upheld SCA No consequently nullifying and annulling the order issued by the learned Family Court on concerning the application Exhibit in Family Suit No the original petitioner in SCA No and the original respondent in SCA No has initiated the present appeals