Girish Jain @ Santu Son Of Om ... vs Chetan Jain Son Of Girish Jain @ ...
2021 Latest Caselaw 6040 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                   S.B. Criminal Revision Petition No. 790/2020

                                    Girish Jain @ Santu Son Of Om Prakash
                                                                                                         ----Petitioner
                                                                          Versus
                                    Chetan Jain Son Of Girish Jain @ Santu & Anr.
                                                                                                       ----Respondent

Connected With S.B. Criminal Revision Petition No. 1091/2020 Chetan Jain S/o Girish Jain @ Santu

----Petitioner Versus Girish Jain @ Santu S/o Om Prakash

----Respondent

For Petitioner(s) : Mr. Nripendra Sinsinwar (for petitioner-Girish Jain) Mr. Kapil Bardar (for petitioner- Chetan Jain)

HON'BLE MR. JUSTICE MANOJ KUMAR VYAS Order 27/10/2021 IN Criminal Revision Petition No. 790/2020:-

Both the parties are directed to file affidavit regarding assets and liabilities as prescribed in the judgment rendered by Hon'ble Supreme Court in the case of Rajnesh Vs. Neha (2021) 2 SCC

324. Respondents are minor and represented through their natural guardian i.e. mother. Therefore, natural guardian of respondent-minors, is required to place affidavit on record.

List on 24.11.2021.

IN Criminal Revision Petition No. 1091/2020:-

List along with S. B. Criminal Revision Petition No. 790/2020.

(MANOJ KUMAR VYAS),J

Pooja /77-78

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