Jitendra vs Kavita
2022 Latest Caselaw 11803 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Civil Misc. Appeal No. 764/2022

Jitendra

----Appellant Versus Kavita

----Respondent

For Appellant(s) : Ms. Kiran for Mr. Vinod Choudhary For Respondent(s) : Mr. Jogendra Singh

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE FARJAND ALI

Order

21/09/2022

In view of the mandate of Section 15 of the Hindu Marriage

Act, there is no requirement to pass any order of stay on the

impugned judgment and decree of divorce. Hence, the stay

application is disposed of.

(FARJAND ALI),J (SANDEEP MEHTA),J

22-RP/-

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