MANJU Vs. KHUSHAL SINGH

JUDGEMENT

(1.) HEARD learned counsel for the petitioner. In this writ petition, the petitioner has prayed for direction to the Family Court No. 1, Jodhpur for consolidating two applications pending under Sec. 9 of the Hindu Marriage Act as well as the application under Sec. 13 of the Hindu Marriage Act.

(2.) AFTER perusing the order impugned, I deem it appropriate to direct the Family Court No. 1, Jodhpur to consolidate both the applications because in both the applications the parties are same. Accordingly, this writ petition is allowed the order impugned Dt. 13.02.2014 passed by Judge, Family Court No. 1, Jodhpur is hereby quashed and set aside with direction to the Family Court No. 1, Jodhpur to consolidate both the applications and decide in accordance with law.