DINESH SHARMA Vs. SMT. GARGI SHARMA
LAWS(RAJ)-2018-11-6
HIGH COURT OF RAJASTHAN
Decided on November 28,2018

DINESH SHARMA Appellant
VERSUS
Smt. Gargi Sharma Respondents

JUDGEMENT

- (1.) Heard learned Counsel for the parties.
(2.) Impugned judgment dated 26.02.2018 has disposed of respondent's application under Section 24 of the Hindu Marriage Act.
(3.) Appellant has sued for divorce on ground of cruelty and desertion. Opposing the petition the respondent has sought restitution of conjugal rights.;


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