Himachal Pradesh High Court
Khushbu Banshtu vs . Major Digvijay Banshtu. on 1 October, 2024
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
Khushbu Banshtu Vs. Major Digvijay Banshtu.
.
CMPMO No.442 of 2024.
01.10.2024 2 Present: Mr. B.L. Soni, Mr. Nitin Soni and Mr. Sunil Gautam, Advocates, for the petitioner.
Mr. Vipin Pandit, Advocate, for the respondent.
CMP No.18412 of 2024.
The respondent is the applicant and seeks to place on record copy of petition preferred by the petitioner under Section 125 of the Code of Criminal Procedure in Family Court, Derabassi, SAS Nagar. The document has been placed on record to strengthen the objection taken by the respondent in respect of maintainability of the petition.
Hence, the application is allowed in terms of the prayer clause. The document is taken on record.
Application stands disposed of.
CMPMO No.442 of 2024.
Rejoinder, as prayed for, be filed within two weeks. List thereafter.
(Jyotsna Rewal Dua) Judge 1st October, 2024 (manish) ::: Downloaded on - 01/10/2024 21:23:46 :::CIS