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Sandeep vs Vimla Devi
2022 Latest Caselaw 4012 Raj

Citation : 2022 Latest Caselaw 4012 Raj
Judgement Date : 14 March, 2022

Rajasthan High Court - Jodhpur
Sandeep vs Vimla Devi on 14 March, 2022
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 3295/2022

Sandeep, Aged About 40 Years, Sheoganj, Currently Residing At 704, New Swapan Lok Co-Operative Housing Society, Natak Vala Lane, Borivali (West), Mumbai.

----Petitioner Versus

1. Vimla Devi W/o Jethmalji, Sheoganj, Currently Residing At 305, B-4, Hariom Apartment, Third Floor, Shastri Nagar, Borivali (West), Mumbai.

2. Girish, Aged About 44 Years, Sheoganj, Currently Residing At 305, B-4, Hariom Apartment, Third Floor, Shastri Nagar, Borivali (West), Mumbai.

3. Sesaram S/o Khetaramji, Aged About 56 Years, Ajay Digital Studiao, Dhan Mandi, Sheoganj, Tehsil Sheoganj, District Sirohi.

4. Ashok Kumar S/o Khetaramji, Aged About 51 Years, Ajay Digital Studiao, Dhan Mandi, Sheoganj, Tehsil Sheoganj, District Sirohi.

----Respondents

For Petitioner(s) : Mr. Shreyansh Mardia

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order

14/03/2022 Issue notice. Issue notice of the stay petition also, returnable

within a period of four weeks.

In the meantime, further proceedings in connection with Suit

No.13/2018 pending in the Family Court, Sirohi shall remain

stayed.

(VIJAY BISHNOI),J 22-mohit/-

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