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Tilak Shekhawat vs Karan Singh Chouhan
2022 Latest Caselaw 799 Raj

Citation : 2022 Latest Caselaw 799 Raj
Judgement Date : 14 January, 2022

Rajasthan High Court - Jodhpur
Tilak Shekhawat vs Karan Singh Chouhan on 14 January, 2022
Bench: Manoj Kumar Garg

(1 of 1) [CTA-23/2022]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Transfer Appl. No. 23/2022

Smt. Tilak Shekhawat W/o Karan Singh, D/o Shree Chturbhuj Singh Shekhawat, Aged About 39 Years, by caste Rajput, resident of House No. 37, Laxman Nagar-B, Nandari Road, Banar, Jodhpur

----Petitioner Versus Karan Singh Chouhan S/o Anil Kumar Singh Chouhan, by caste rajput, aged about 33 years, resident of A-56, Royal Kardhni-3, F-2, Near J.k. Hospital, Kardhni, Jaipur (Rajasthan)

----Respondent

For Petitioner(s) : Mr. Dilip Singh Baghela, through V.C.

For Respondent(s) :

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

14/01/2022

Heard.

Issue notice to the respondent, returnable within eight

weeks.

In the meanwhile and till next date of hearing, further

proceeding pending before the learned Family Court No.1, Jaipur

Metropolitan, Jaipur, in Civil Original Case No.839/2021 is hereby

stayed.

(MANOJ KUMAR GARG),J 118-prashant/-

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