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Swati Mittal D/O Shri Ashok Singhi ... vs Sharad Mittal Son Of Shri Sunil ...
2021 Latest Caselaw 3209 Raj/2

Citation : 2021 Latest Caselaw 3209 Raj/2
Judgement Date : 27 July, 2021

Rajasthan High Court
Swati Mittal D/O Shri Ashok Singhi ... vs Sharad Mittal Son Of Shri Sunil ... on 27 July, 2021
Bench: Sangeet Lodha, Mahendar Kumar Goyal
       HIGH COURT of JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

          D.B. Civil Miscellaneous Appeal No. 1279/2021

Swati Mittal D/o Shri Ashok Singhi W/o Shri Sharad Mittal, aged
about 33 Years, R/o Flat No. 201, Plot No. 502, Ramkrishan
Apartment, Vivek Vihar, Shyam Nagar, Jaipur At Present Residing
At 4/7/12, Jawahar Nagar, Jaipur (Rajasthan.)
                                                                 ----Appellant
                                  Versus
Sharad Mittal Son of Shri Sunil Mittal, R/o Flat No. 201, Plot No.
502, Ramkrishan Apartment, Vivek Vihar, Jaipur At Present
Residing At Flat No. 201, Plot No. 27, V Cube Carnation , Surya
Nagar, Taaro Ki Koot, Jaipur and C/o M/s Digital Pack and Prints,
B-11, Sharma Colony Extension, Kartarpura Industrial Area, 22
Godam, Jaipur.
                                                               ----Respondent

For Appellant(s) : Mr. Sudesh Bansal.

Through video conferencing.

HON'BLE MR. JUSTICE SANGEET LODHA HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

27/07/2021

The instant misc. appeal directed against the judgment and

decree dated 11.12.2019 passed by the Judge, Family Court No.1,

Jaipur, is accompanied by an application under Section 5 of the

Limitation Act.

As per the office report, the appeal is within limitation and,

therefore, no order is required to be passed on the application

under Section 5 of the Limitation Act.

The application stands disposed of.

Heard.

Admit. Issue notice.

                                                                               (2 of 2)                 [CMA-1279/2021]



                                            Send for record.

In view of protection available under Section 15 of the Hindu

Marriage Act, 1955, no order is required to be passed on stay

application.

The stay application (1180/2021) is, accordingly, disposed of.

(MAHENDAR KUMAR GOYAL),J (SANGEET LODHA),J

DJ/- 7

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