Sandeep Sharma vs Anuradha Vaishnav
2022 Latest Caselaw 9427 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 3157/2022

Sandeep Sharma S/o Late Shri Shiv Prakash Sharma, Aged About 40 Years, R/o 5-F-110 Kuri Bhagtasani Housing Board Jodhpur

----Petitioner Versus

1. Anuradha Vaishnav W/o Shri Sandeep Sharma, Aged About 34 Years, R/o Balaji Colony Tv Tower Road Masuriya Ps Devnagar Jodhpur

2. Taarishi D/o Sandeep Sharma, Aged About 8 Years, Through Natural Guardian Anuradha Vaishnav W/o Sandeep Sharma Aged 34 Years R/o Balaji Colony Tv Tower Road Masuriya Ps Devnagar Jodhpur

----Respondents

For Petitioner(s) : Mr. Shubham Modi For Respondent(s) :

JUSTICE DINESH MEHTA

Order

19/07/2022

1. In order to support his contention that provisions of Order XI

of the Code of Civil Procedure relating to interrogatories are

applicable in Family Court matters also, Mr. Shubham Modi,

learned counsel appearing for the petitioner cites judgment

remndered by Hon'ble the Supreme Court in the case of Rajnesh

Vs. Neha and Another, reported in (2021) 2 Supreme Court Cases

324 particularly Para No.72.6 thereof.

2. Issue notice. Issue notice of the stay application also,

returnable within six weeks.

3. List this case after six weeks.

                                                                         (2 of 2)                   [CRLMP-3157/2022]



                                   4.    Meanwhile,    further    proceedings          in    Criminal    Main   Case

                                   No.35/2019      (224/2018)     pending          before     Family    Court   No.2,

                                   Jodhpur shall remain stayed.

                                                                                             (DINESH MEHTA),J
                                    223-Arvind/-

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