Rajasthan High Court - Jodhpur
Sanjay Kumar Saini vs Indra Saini And Anr on 4 October, 2018
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Revision No. 24/2018
Sanjay Kumar Saini S/o Shri Poonam Chand Bhati, aged about
30 years, R/o Maliyo Ka Mohalla, Gram Mangalpura, Tehsil
Ladnu, District Nagaur.
----Petitioner
Versus
1. Indra Saini W/o Shri Sanjay Kumar Saini D/o Shri
Shambhu Dayal Saini, R/o W.no.28, Behind Manoranjan
Club, Churu.
2. Vineet S/o Shri Sanjay Kumar Saini, aged about 2 years
(minor) R/o W.no.28, Behind Manoranjan Club, Churu
through His Natural Guardian Mother Smt. Indra Saini
W/o Shri Sajnay Kumar Saini, D/o Shri Shambhu Dayal
Saini, R/o W/No.28, Behind Manoranjan Club, Churu, Raj.
----Respondents
For Petitioner(s) : Mr. Sushil Solanki, Mr. Niranjan Patel
For Respondent(s) : Mr. Rajesh Bhati, PP
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order 04/10/2018 Learned counsel for the petitioner submits that he will take instructions from the petitioner whether he is ready to pay maintenance amount to the respondents to the tune of Rs.5,000/- per month from the date of filing of application and also ready to furnish a Demand Draft, executed in favour of the respondent no.1 for the due maintenance amount, on the next date of hearing.
List on 23.10.2018.
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