ANURADHA DADHICH Vs. ANURAG VERMA

JUDGEMENT

(1.) By way of filing the present civil writ petition under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs:-

(2.) The brief facts of the case are that the respondent filed an application under Sec. 9 of the Hindu Marriage Act against the petitioner before the competent Family Court at Jaipur in the year 2017 on multiple grounds. Subsequently, the matter was transferred from the competent Family Court at Jaipur to the Family Court, Jodhpur, pursuant to the order passed by this Court dtd. 28/8/2019.

(3.) The proceedings initiated by the respondent under Sec. 9 of the Hindu Marriage Act are presently pending before the Family Court No.2, Jodhpur. The petitioner is aggrieved by the order dtd. 25/11/2025 passed by the learned Family Court No.2, Jodhpur, whereby the application filed by the respondent under Order VII Rule 14 CPC for taking the following documents on record was allowed: