Citation : 2023 Latest Caselaw 10661 Raj
Judgement Date : 13 December, 2023
[2023:RJ-JD:43645]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 1069/2023
Dinesh Kumar Soni S/o Shri Hukumchand Mosun, Aged About 32
Years, B/c Soni, R/o Govind Kutir, Opposite Sukh Mandir Gali,
Near Chokhunti Railway Fatak, Bikaner.
----Petitioner
Versus
1. Pooja Soni W/o Shri Dinesh Soni, D/o Shri Shivratan Soni,
B/c Soni, R/o Near Chokhunti Railway Fatak, Bikaner.
2. Kumari Disha D/o Shri Dinesh Soni, (Minor Through Her
Natural Guardian Mother Smt. Pooja Soni) B/c Soni, R/o
Near Chokhunti Railway Fatak, Bikaner.
----Respondents
For Petitioner(s) : Mr. Sanjay Mathur
For Respondent(s) : Mr. HS Shrimali
HON'BLE MR. JUSTICE FARJAND ALI
Order
13/12/2023
1. The case pertains to an order dated 17.01.2023 passed by
the learned Family Court No.2, District - Bikaner whereby an order
was passed by the learned Judge for recovery of due arrears in
light of the judgment passed by this Court in D.B. Criminal
Reference No.02/2020 vide order dated 03.12.2021. After going
through the niceties of the matter, I am of this view that the
learned Judge has committed no error in passing the order
impugned.
2. Accordingly, the instant misc. petition is disposed of with the
direction to the learned Family Judge to adhere to the propositions
laid down by Hon'ble the Division Bench of this Court and
[2023:RJ-JD:43645] (2 of 2) [CRLMP-1069/2023]
proceeding shall be initiated in pursuance of the directions passed
under the judgment of Divison Bench in Reference No.02/2020.
(FARJAND ALI),J 317-divya/-
Powered by TCPDF (www.tcpdf.org)
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!