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Rajasthan High Court - Jaipur

Shri Nikhil Pratap Singh Son Of Shri ... vs Smt. Niharika (Adult) Wife Of Shri ... on 11 May, 2022

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 6980/2022

Shri Nikhil Pratap Singh Son Of Shri Hemchand, Resident Of Bw-
119-A, Shalimar Bagh, Delhi At Present Residing At J.u.-75-B,
First Floor, Pritam Pura, Delhi (India)
                                                        ----Petitioner/Applicant
                                    Versus
Smt. Niharika (Adult) Wife Of Shri Nikhil Pratap Singh, Daughter
Of   Dr.   Kamal    Kishor     Chauhan,          Resident        Of   H.no.   6/12,
Jamalpura, Sendra Road, Beawar, District Ajmer (Raj.)
                                             ----Respondent/Non-Applicant
For Petitioner(s)         :     Mr. Pyare Lal
For Respondent(s)         :



HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Order 11/05/2022 Although, the prayer in the writ petition filed by the applicant-father is to set aside and modify the order dated 19.04.2022 passed by the learned Additional District Judge No.1, Beawar in an application filed by him under Section 12 of the Guardians and Wards Act, 1890 (for brevity "the Act of 1890") but, learned counsel submitted that he would feel contended if the learned trial Court is directed to decide his pending application expeditiously.

Learned counsel for the petitioner submitted that his application under Section 12 of the Act of 1890 seeking interim custody/visiting rights is pending consideration and the learned trial Court may be directed to decide it expeditiously. (Downloaded on 11/05/2022 at 10:03:08 PM)

(2 of 2) [CW-6980/2022] In view of the limited prayer made by the learned counsel for the petitioner, the writ petition is being disposed of without issuing notice to the respondent.

Taking into consideration the contentions advanced by learned counsel for the petitioner and the material on record, this Court requests the Court of learned Additional District Judge No.1, Beawar to expedite hearing and disposal of the application filed by the him under Section 12 of the Act of 1890.

(MAHENDAR KUMAR GOYAL),J Manish/125 (Downloaded on 11/05/2022 at 10:03:08 PM) Powered by TCPDF (www.tcpdf.org)