Smt. Kriti W/O Shri Vikas Kumar ... vs Vikas Kumar Swami S/O Shri Bihari ...
2022 Latest Caselaw 2372 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                D.B. Civil Miscellaneous Appeal No. 1145/2021

                                    Smt. Kriti W/o Shri Vikas Kumar Swami D/o Shri Murli Manohar
                                    Swami
                                                                                                       ----Appellant
                                                                        Versus
                                    Vikas Kumar Swami S/o Shri Bihari Lal Swami
                                                                                                     ----Respondent

For Appellant(s) : Ms.Nidhi Sharma, Adv. for Mr.Akshit Sharma, Adv.

For Respondent(s) : Mr.Arun Singh Shekhawat, Adv.

Mr.Rajat Ranjan, Adv.

HON'BLE MR. JUSTICE ASHOK KUMAR GAUR HON'BLE MR. JUSTICE ANOOP KUMAR DHAND

Order

16/03/2022

Matter comes up on an application filed by the respondent

for early listing of the appeal.

Learned counsel for the respondent submitted that this Court

on 25.10.2021 had stayed the effect and operation of the

judgment and execution of decree of divorce and the appeal was

to be listed for final hearing expeditiously, preferably within six

months.

For the reasons mentioned in the aforesaid application and in

view of the order passed by this Court on 25.10.2021, the

application filed by the applicant-appellant for early listing of the

appeal is allowed.

List the matter on 28.04.2022.

(ANOOP KUMAR DHAND),J (ASHOK KUMAR GAUR),J Monika/Ritu/37

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