JYOTSNA Vs. SURENDRA ATAL

JUDGEMENT

(1.) Instant special appeal is directed against order of the learned Single Judge impugned dated 9.5.2016.

(2.) It manifests from the record that the appellant-wife preferred writ petition assailing order of the learned Family Court No. 2, Jaipur Metropolitan dated 13-2-2015 dismissing her application seeking representation through counsel. The learned Family Court observed that there appears no reasonable justification which may call upon to grant assistance of a legal practitioner to the appellant-wife as an Amicus Curiae in meeting out the defence in the pending application filed at the instance of the respondent-husband u/S 12 of the Hindu Marriage Act.

(3.) The learned Single Judge dismissed the writ petition preferred at the instance of the appellant-wife under order impugned dated 9-5-2016, at the same time, directed the Ld. Family Court to expedite the matter.