Rajasthan High Court - Jaipur
Pradeep Kumar vs Smt Saroj Devi Alias Jyoti on 19 February, 2018
Author: K.S. Jhaveri
Bench: K.S. Jhaveri
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
D.B. Civil Miscellaneous Appeal No. 5807 / 2017
Pradeep Kumar S/o Jhabar Singh B/c Saini, Aged About 31 Years,
R/o Papad, Teh. Udaipurwati, Distt. Jhunjhunu
----Appellant
Versus
Smt. Saroj Devi @ Jyoti W/o Pradeep Kumar D/o Nagarmal B/c
Saini, R/o Dhani Hindusinghwali Tan Gudha Dahar, Teh.
Udaipurwati, Distt. Jhunjhunu
----Respondent
_____________________________________________________ For Appellant(s) : Mr. I.R. Saini For Respondent(s) : Mr. Ajay Gupta _____________________________________________________ HON'BLE MR. JUSTICE K.S. JHAVERI HON'BLE MR. JUSTICE VIJAY KUMAR VYAS Order 19/02/2018 The application u/s 13 of the Hindu Marriage Act is already dismissed.
In that view of the matter, according to counsel for the respondent Mr. Ajay Gupta on information received from the respondent, the appeal stands disposed of.
Liberty is granted to revive in case of difficulty.
(VIJAY KUMAR VYAS) J. (K.S. JHAVERI)J. A.Sharma/100