Asha Devi vs Pritam Singh
2022 Latest Caselaw 1943 j&K

Citation : 2022 Latest Caselaw 1943 j&K
Judgement Date : 12 December, 2022

Jammu & Kashmir High Court

Asha Devi vs Pritam Singh on 12 December, 2022

                                                                       Sr. No. 21


                 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                               AT JAMMU


                                                    RFA No. 38/2022
                                                    CM No. 7388/2022

Asha Devi                                               ....Petitioner/Appellant(s)

                     Through :- Mr. P. S. Pawar, Advocate.

           V/s

Pritam Singh                                                     ....Respondent(s)


                     Through :-
Coram: HON'BLE MR. JUSTICE RAHUL BHARTI, JUDGE

                                     ORDER

12.12.2022 This is a civil miscellaneous appeal against the decree of divorce dated 31.10.2022 passed by the Court of Munsiff, Basohli, District Kathua in the divorce petition no. 30/2017/HMA titled "Pritam Singh Vs. Asha Devi", under the J&K Hindu Marriage Act, 1980.

Heard. Admitted.

Issue notice to the respondent. Petitioner to furnish registered postal cover for service of the respondent within a period of seven days whereupon the Registrar Judicial, Jammu to issue notice to the respondent.

List on 14.02.2023.

In the meantime, the operation of the impugned judgment and decree dated 31.10.2022 on file no. 30/2017/HMA titled "Pritam Singh Vs. Asha Devi" shall remain stayed.

(RAHUL BHARTI) JUDGE

JAMMU 12.12.2022 Shivalee