Madhya Pradesh High Court
Navneet Singolkar vs Smt Vaishali Singolkar on 7 February, 2018
THE HIGH COURT OF MADHYA PRADESH MP-531-2018 (NAVNEET SINGOLKAR Vs SMT VAISHALI SINGOLKAR) 2 Jabalpur, Dated : 07-02-2018 Shri Lal Ji Kushwaha, counsel for the petitioner. This petition under Article 227 of the Constitution of India has been filed challenging the order dated 05.01.2018 in M.Cr.C. No.587/2016 passed by Additional Principal Judge-I, Family Court, sh Bhopal allowing an application under Order 11 Rule 12 of the Code of e Civil Procedure filed by the wife for filing an affidavit by the ad petitioner regarding his pay and calling of the pay slip from the BHEL.
Pr In my considered opinion, the order as passed by the trial Court do not suffer from any perversity or illegality to invoke the a hy supervisory jurisdiction by this Court under Article 227 of the Constitution of India.
ad Accordingly, the petition being devoid of any merit, hence, M dismissed in limine.
of rt (J.K. MAHESHWARI) ou JUDGE C h ig DPS H Digitally signed by DHEERAJ PRATAP SINGH Date: 2018.02.07 17:47:45 +05'30'