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Smt Bhagvati vs Lekhraj
2022 Latest Caselaw 1650 Raj

Citation : 2022 Latest Caselaw 1650 Raj
Judgement Date : 2 February, 2022

Rajasthan High Court - Jodhpur
Smt Bhagvati vs Lekhraj on 2 February, 2022
Bench: Vinod Kumar Bharwani

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR S.B. Criminal Revision Petition No. 541/2018 Smt Bhagvati

----Petitioner Versus Lekhraj

----Respondent Connected With S.B. Criminal Revision Petition No. 822/2018 Lekhraj

----Petitioner Versus Bhagwati

----Respondent

For Petitioner(s) : Mr. Manish Rajpurohit for Mr. Rakesh Arora - on video call For Respondent(s) :

HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI

Judgment / Order

02/02/2022 S.B. Criminal Revision Petition No. 541/2018

The matter comes up on an application (Inward No.1/21) for grant of arrears of maintenance amount.

Counsel for the petitioner wants to withdraw this application.

Hence, the application for grant of arrears of maintenance amount is hereby dismissed as withdrawn.

List the matter after two weeks.

S.B. Criminal Revision Petition No. 822/2018

List alongwith connected matter.

VINOD KUMAR BHARWANI),J 44-45-Anshul/-

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