Pawan Kumar Paiwal vs Sonu @ Sonam
2022 Latest Caselaw 13834 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Civil Misc. Appeal No. 960/2022

Pawan Kumar Paiwal

----Appellant Versus Sonu @ Sonam

----Respondent

For Appellant(s) : Mr. Bharat Shrimali, For Respondent(s) : --

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

24/11/2022

The appellant shall deposit litigation expenses to the tune of

Rs.15,000/- within a period of seven days from today for being

paid to the respondent upon her appearance in these proceedings

whereafter, notice be issued to the respondent.

It is clarified that there is no stay of the impugned judgment

and decree and the Family Court is free to execute the same.

Copy of this order be transmitted to the Family Court

forthwith.

Rule is made returnable in three weeks.

List after three weeks.

(KULDEEP MATHUR),J (SANDEEP MEHTA),J

22-Prashant/-

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