Rajasthan High Court - Jaipur
Smt Riya Kamal Kumar Sajnani vs Shri Kamal Kumar Sajnani on 5 January, 2018
Author: M.N.Bhandari
Bench: M.N.Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B. Civil Writ Petition No. 22157 / 2017
Smt. Riya Kamal Kumar Sajnani W/o Shri Kamal Kumar Sajnani,
S/o Shri Daulat Ram Raisinghani, Aged About 46 Years, R/o 846,
Acharya Kriplani Marg, in Front of Tiwari Ji Ka Bagh, Adarsh Nagar,
Jaipur (raj.) 302004
----Petitioner
Versus
Shri Kamal Kumar Sajnani S/o Late Shri Vasumal Ji, Aged About
47 Years, R/o 1, Sindhuwadi B, Jhulelal Colony, Ajmer (raj.)
305001
----Respondent
_____________________________________________________ For Petitioner(s) : Ms. Shalini Sheoran For Respondent(s) :
_____________________________________________________ HON'BLE MR. JUSTICE M.N.BHANDARI Order 05/01/2018 The writ petition has been filed without raising objections or filing reply to the application submitted by the respondent.
The petitioner is having opportunity to raise all the objections before the court below but without availing the aforesaid, that too, after taking time for it, present writ petition has been filed. It is not maintainable in absence of raising objections before the court below or to file reply.
Accordingly, writ petition is dismissed with liberty to the petitioner to raise objections or file reply about maintainability of the application before the court below. The petitioner would also be at liberty to seek transfer of the cases by taking appropriate measures for it.
(M.N.BHANDARI) J.
FRBOHRA