Raseed Son Of Naseer Khan vs Rizwana Wife Of Raseed Khan ...
2023 Latest Caselaw 12 Raj/2

                                                HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                            BENCH AT JAIPUR

                                                   D.B. Civil Restoration Application No. 126/2022
                                                                              In
                                                    D.B. Civil Miscellaneous Appeal No. 427/2022

                                     Raseed Son of Naseer Khan, Aged About 33 Years, Resident of Mohallan
                                     Kotala, Purana Shahar, Police Station, Kotwali, Tehsil And District
                                     Dholpur (Rajasthan)

                                                                                                         ----Petitioner

                                                                           Versus

                                     Rizwana Wife of Raseed Khan Daughter of Shareef Khan, Aged About 30
                                     Years, Resident of Islampura, Near Town Chowki, Purana Shahar, Police
                                     Station, Kotwali, Tehsil and District Dholpur (Rajasthan).

                                                                                                       ----Respondent

For Petitioner(s) : Mr. Ashvendra Singh Rathore, Advocate for Mr. Dinesh Kumar Garg, Advocate

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE CHANDRA KUMAR SONGARA Judgment / Order

02/01/2023

Considering that the affidavit of the counsel, who failed to comply

the directions, has been filed and that the contents of the application are

substantially in performa, office objections are overruled.

Taking into consideration the submission of learned counsel for the

applicant and the contents of the application, we are inclined to grant one

opportunity to the applicant to contest the matter on its own merits.

Accordingly, D.B. Civil Miscellaneous Appeal No.427/2022 is restored

to its original number subject to payment of cost of Rs.1,000/- in the

Rajasthan High Court Legal Services Committee, Jaipur.

Restoration application is allowed.

(CHANDRA KUMAR SONGARA),J (MANINDRA MOHAN SHRIVASTAVA),J

Mohita /9

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