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Santosh Devi vs Kamlesh Kumar
2022 Latest Caselaw 8047 Raj

Citation : 2022 Latest Caselaw 8047 Raj
Judgement Date : 26 May, 2022

Rajasthan High Court - Jodhpur
Santosh Devi vs Kamlesh Kumar on 26 May, 2022
Bench: Sandeep Mehta, Vinod Kumar Bharwani

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Civil Misc. Appeal No. 814/2022

Santosh Devi W/o Shri Kamlesh Kumar, Aged About 27 Years, C/ o Trilok Chand Suthar, R/o Amarnagar, Sirohi, Tehsil And Distt. Sirohi (Raj.)

----Appellant Versus Kamlesh Kumar S/o Shri Pukhraj Ji Suthar, Aged About 31 Years, R/o Posaliya, Tehsil Sheoganj, Distt. Sirohi (Raj.)

----Respondent

For Appellant(s) : Mr. Bharat Singh Rathore For Respondent(s) : -----

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI

Order

26/05/2022

Issue notice of the misc. appeal as well as stay application to

the respondent.

Send for the record.

In the meantime, effect and execution of the impugned

judgment dated 28.4.2022 passed by the Family Court, Sirohi in

Civil Original Application No.142/2019 (CIS No.142/2019), shall

remain stayed.

(VINOD KUMAR BHARWANI),J (SANDEEP MEHTA),J

35-RP/-

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