Pramod Choubisa vs Smt. Yamini Choubisa
2022 Latest Caselaw 7368 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5898/2022

Pramod Choubisa S/o Shri Heeralal Choubisa, Aged About 32 Years, By Caste Brahmin, R/o Village Peeladar, Tehsil Sarada, District Udaipur. At Present Residing At House No. 33, Surya Nagar, Titrdi, Udaipur.

----Petitioner Versus Smt. Yamini Choubisa W/o Shri Parmod Choubisa, By Caste Brahmin, R/o Village Peeladar, Tehsil Sarada, District Udaipur. At Present C/o Shri Atish Choubisa, Residnet Of Rati Talai, Banswara.

----Respondent

For Petitioner(s) : Mr. K.R. Saharan

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order 17/05/2022

Learned counsel for the petitioner has submitted that the

Family Court, Banswara has closed evidence of the petitioner

without granting him proper opportunity to produce the evidence.

It is further submitted that before 12.04.2022, only two chances

were granted to the petitioner to produce his evidence.

Issue notice. Issue notice of the stay petition also, returnable

on 14.07.2022 and be given 'dasti' to the learned counsel for the

petitioner for service.

In the meantime, further proceedings in connection with

Case No.11/2019 titled as "Promod Choubisa Vs. Smt Yamini

Choubisa" shall remain stayed.

(VIJAY BISHNOI),J 20-mohit/-

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