Bharat Singh Kachhawaha vs Pushplata Alias Rekha
2021 Latest Caselaw 18134 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Civil Misc. Appeal No. 962/2021

Bharat Singh Kachhawaha

----Appellant Versus Pushplata Alias Rekha

----Respondent

For Appellant(s) : Mr. Shailendra Kala For Respondent(s) : Mr. Salman Agha

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE SAMEER JAIN

Order

01/12/2021

Learned counsel Shri Agha, gives an undertaking that the

respondent shall not make any effort to execute the impugned

judgment / decree to the extent of award of maintenance in her

favour under Section 18 read with Section 20 of the Hindu

Adoptions and Maintenance Act.

Registry is directed to tag the files of D.B. Civil Misc. Appeal

Nos.2017/2019 and 2018/2019 and list all these three matters

together on 05.01.2022.

(SAMEER JAIN),J (SANDEEP MEHTA),J

37-amit/-

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