Rajasthan High Court - Jaipur
Solat Ahmad vs Smt Mumtaj Begam And Anr on 4 July, 2018
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Revision No. 50/2018
Solat Ahmad
----Petitioner
Versus
Smt Mumtaj Begam And Anr
----Respondent
For Petitioner(s) : Mr. Intjar Ali
For Respondent(s) :
HON'BLE MR. JUSTICE DEEPAK MAHESHWARI
Judgment / Order
04/07/2018
Heard learned counsel for the petitioner.
Counsel submits that the order granting maintenance allowance has been passed with effect from date of filing of the application without assigning any reason for it.
Issue notice.
PF & Notice be filed qua accused non-petitioner No.2 within a period of one week.
Rule be made returnable in three weeks thereafter. List the matter after four weeks.
(DEEPAK MAHESHWARI),J Anand 20 Powered by TCPDF (www.tcpdf.org)