Kokila vs Jawaharlal
2023 Latest Caselaw 2168 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Civil Misc. Appeal No. 304/2023

Kokila

----Appellant Versus Jawaharlal

----Respondent

For Appellant(s) : None present.

For Respondent(s) : --

HON'BLE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE KULDEEP MATHUR Order

13/03/2023

Counsel for the petitioner is not appearing as apparently he

is abstaining from work pursuant to the call given by the office

bearers of the Bar Association. Such non-appearance is clearly

illegal and in breach of the order passed by the Hon'ble Supreme

Court in the case of Ex.Capt. Harish Uppal Vs. Union of India

& Anr. [2003 (2) SCC 45].

This is an appeal against the impugned judgment and decree

dated 04.01.2023 passed by the learned Family Court, whereby

the application for grant of divorce was allowed.

Heard.

Call for record.

Issue notice for appearance of the parties before this Court

on 20.04.2023 to explore the possibility of settlement of dispute.

(KULDEEP MATHUR),J (MANINDRA MOHAN SHRIVASTAVA), ACJ

1-Prashant/-

Powered by TCPDF (www.tcpdf.org)