Dilawar Singh vs Roshni @ Manju @ Chidiya
2022 Latest Caselaw 12217 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil First Appeal No. 425/2022

Dilawar Singh S/o Shri Nahar Singh @ Hansraj, Aged About 43 Years, R/o Jhandawali, Tehsil And District Hanumangarh. (Rajasthan)

----Appellant Versus

1. Roshni @ Manju @ Chidiya D/o Shri Nahar Singh @ Hansraj, W/o Shri Krishan Lal, R/o Ward No. 11, Jhandawali, Tehsil And District Hanumangarh (Rajasthan) ......Plaintiff

2. Indra Devi D/o Shri Nahar Singh @ Hansraj, W/o Shri Rajendra Kumar, R/o Rawatsar, Tehsil Rawatsar, District Hanumangarh. (Rajasthan) ......Defenedant No.2

3. Urmila Devi @ Rukma D/o Shri Nahar Singh @ Hansraj, W/o Shri Shiv Kumar, R/o Rawatsar, Tehsil Rawatsar, District Hanumangarh (Rajasthan) ....Defendant No.3

----Respondents

For Appellant(s) : Mr. Trilok Joshi For Respondent(s) : Mr. Richin Surana

HON'BLE MR. JUSTICE FARJAND ALI

Order

11/10/2022

Admit.

Issue notice of the appeal as well as stay application also.

Call for the record.

Shri Richin Surana, learned counsel puts in appearance on

behalf of respondent No.2 and 3. Thus, notice be issued to

respondent No.1 only.

In the meanwhile, effect and operation of the judgment and

decree dated 01.09.2022 passed by the learned Additional District

(2 of 2) [CFA-425/2022]

Judge (NDPS Act Cases) Hanumangarh in Regular Civil Case

No.134/2016 (25/2013) (Cis No.134/2016) titled as 'Roshni V./s

Dilawar Singh & Ors.' shall remain in abeyance.

(FARJAND ALI),J 15-amit/-

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