Rajasthan High Court - Jaipur
Shiv Raj vs Smt Meera Devi on 14 December, 2011
Author: Dalip Singh
Bench: Dalip Singh
In the High Court of Judicature for Rajasthan at Jaipur Bench Jaipur O R D E R D.B. Civil Miscellaneous Application No.669 of 2011 In D.B. Civil Miscellaneous Appeal No.1314 of 2008 Shiv Raj Assavara Vs. Smt. Meera Devi Date of Order ::: 14.12.2011 Hon'ble Mr. Justice Dalip Singh Hon'ble Mr. Justice S.S. Kothari Mr. B.B. Ojha, Counsel for the applicant-appellant Mr. Manoj Kumar, Counsel for the non-applicant-respondent ***** Per Court :
This miscellaneous application has been filed by the appellant alleging that while passing the decree on 25.08.2011 this Court had allowed the time upto 30th September, 2011 to deposit the amount of Rs.3,00,000/- with the learned Judge, Family Court, Ajmer, but on account of his posting in the Border area and non-sanction of leave he could not come to deposit the amount as the appellant is in Indian Army and was posted in the far flung area in Ladakh.
Notice of the application was given to the learned counsel for the respondents.
Heard.
Having regard to the facts as mentioned in the application, we deem it just and proper to extend the time allowed by this Court under the judgment dated 25.08.2011 to deposit of Rs.3,00,000/- with the learned Judge, Family Court, Ajmer upto 15th January, 2012. On deposit of the aforesaid amount, the learned Judge, Family Court, Ajmer would proceed, as directed under the judgment dated 25.08.2011.
The application stands disposed of.
[S.S. Kothari] J. [Dalip Singh] J. Ashok/