- (1.) In the instant appeal, the office has raised an objection in the terms that 'required papers in view of Hon'?ble Court order dated 21.12.2016 passed in D.B.Civil Misc. Appeal No. 5597/2016 not filed'?.
(2.) Vide aforesaid order dated 21.12.2016, a Bench of this Court has issued direction to the office in the following terms: 'Office is directed to accept the appeal only after placement of the original documents like original petition, reply filed by the respondents and other documentary evidence which is sought to be produced before the Family Court due to which the time of the Court may not be unnecessarily wasted and thereafter, granting time. In that view of the matter, it is directed that no matter is moved unless the documents are provided from the Family Court.'?
(3.) Drawing the attention of this Court to Rule 132 of the Rajasthan High Court Rules, 1952 (hereinafter referred to be as 'Rules of 1952'?), the learned Counsel appearing for the appellant submitted that the Misc. Appeal against the order passed by the Family Court is not required to be accompanied by original petition, reply and other documentary evidence and, thus, the order dated 21.12.2016 passed by the Bench of this Court being not in conformity with Rule 132 of the Rules of 1952, the objection raised by the office deserves to be over-ruled.;