Mrs. Reena Jaiswal vs Mr. Ajeet Kumar Jaiswal
2026 Latest Caselaw 2069 Kant

Citation : 2026 Latest Caselaw 2069 Kant
Judgement Date : 9 March, 2026

[Cites 1, Cited by 0]

Karnataka High Court

Mrs. Reena Jaiswal vs Mr. Ajeet Kumar Jaiswal on 9 March, 2026

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                                                            NC: 2026:KHC:14007
                                                          WP No. 4687 of 2026


                   HC-KAR




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 9TH DAY OF MARCH, 2026

                                                 BEFORE
                            THE HON'BLE DR. JUSTICE K.MANMADHA RAO
                            WRIT PETITION NO. 4687 OF 2026 (GM-FC)
                   BETWEEN:

                   MRS. REENA JAISWAL
                   D/O LATE MR. BIRENDRA KUMAR SHAW,
                   AGED ABOUT 68 YEARS,
                   PRESENTLY RESIDING AT
                   FLAT NO.101, FIRST FLOOR,
                   NO.127, 6TH CROSS, 2ND MAIN,
                   CSB LAYOUT, KASAVANAHALLI,
                   BANGALORE - 560 035.
                                                              ...PETITIONER
                   (BY SRI. BHARGAVA D. BHAT.,ADVOCATE)

                   AND:
                   MR. AJEET KUMAR JAISWAL
                   S/O LATE SRI. N.P. JAISWAL,
                   AGED ABOUT 70 YEARS
                   RESIDING AT AADHAAR,
Digitally signed
by                 H.NO.3-3-120/A,
VIJAYALAKSHMI      CHAPPAL BAZAR,
BN                 KACHIGUDA,
Location: HIGH     HYDERABAD-500 027.
COURT OF                                                       ...RESPONDENT
KARNATAKA

                         THIS WP IS FILED UNDER ARTICLE 227 OF THE
                   CONSTITUTION OF INDIA PRAYING TO SET ASIDE THE ORDER DTD
                   05.02.2026 PASSED BY THE II ADDL. FAMILY COURT JUDGE AT
                   BENGALURU IN M.C NO.7646/2023 TO THE EXTENT THAT THE
                   MATTER STANDS ADJOURNED TO 27.02.2025 (AS PER ANNX-A, A1
                   AND A2) ALLOW IA NO. 4 FILED BY THE PETITIONER (AS PER ANNX-
                   C) ALTERNATIVELY, TO PRAYER II, DIRECT THE LEARNED TRIAL
                   COURT TO PASS ORDERS ON IA NO.4 WITHIN A PERIOD OF TWO
                   WEEKS FROM THE DATE OF RECEIPT OF THIS ORDER (AS PER ANNX-
                   C) AND ETC.
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                                           NC: 2026:KHC:14007
                                         WP No. 4687 of 2026


HC-KAR




    THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:


CORAM: HON'BLE DR. JUSTICE K.MANMADHA RAO


                        ORAL ORDER

This writ petition is filed seeking the following prayer:

"It is most respectfully prayed that this Hon'ble Court may be pleased to:

I. Set aside the Order dated 05.02.2026 passed by the II Addl. Family Court Judge at Bengaluru in M.C.No.7646/2023 to the extent that the matter stands adjourned to 27.02.2025; [As Per Annexure A, A1 and A2].

II. Allow I.A. No. 4 filed by the Petitioner; [As Per Annexure-C)

III. Alternatively, to prayer II, direct the Learned Trial Court to pass orders on I.A. No. 4 within a period of two weeks from the date of receipt of this order: [As per Annexure-C]

IV. Direct the Learned Trial Court to dispose of M.C. No. 7646 of 2023 within a period of three months by holding day-to-day trial;

V. Grant such other reliefs as this Hon'ble Court may be deem fit in the circumstances of the case, in the interest of justice and equity.

2. Heard the learned counsel for the petitioner.

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HC-KAR

3. It is the case of the petitioner that the MC is of

the year 2023 and in the year 2024, I.A.No.4 is filed

seeking maintenance, so far the said I.A. is not disposed

of by the Family Court.

4. Whenever an I.A. is filed seeking interim

maintenance, the Court has to consider and pass orders as

expeditiously as possible. If another application is filed for

rejection of plaint that could be considered in the due

course and for two years the applications of this nature,

which is for the immediate requirement of the parties

cannot be kept pending. In that view of the matter, this

Court deems it appropriate to pass the following:

ORDER

i. Accordingly, the writ petition is disposed of

directing the Family Court to decide the I.A.

on or before 26.03.2026.

ii. This Court is not issuing the notice to the

respondent as no adverse orders are passed

NC: 2026:KHC:14007

HC-KAR

and disposed of the petition is in the interest

of both the parties.