Uttarakhand High Court
Unknown vs Hon'Ble Servesh Kumar Gupta on 15 October, 2012
Author: Servesh Kumar Gupta
Bench: Servesh Kumar Gupta
C482 No. 1126/2012 Hon'ble Servesh Kumar Gupta, J.
Mr. Ghanshyam Joshi, Advocate, for the applicants.
Heard.
Admit.
Issue notice to the respondent calling her counter affidavit within six weeks.
List thereafter.
Meanwhile, further proceedings in Complaint Case No. 1999/2011, Smt. Chandra Devi v. Chandra Shekhar Pande & Others, under Section 498A, 406, 504, 506 IPC and 3/4 Dowry Prohibition Act, pending in the Court of Additional Chief Judicial Magistrate, Haldwani shall remain stayed only against the applicants petitioners, namely, Badri Dutt Pande (father-in- law), Smt. Nirmala Pandey (mother-in- law) and Ishwari Dutt Pande (brother- in-law).
(Servesh Kumar Gupta, J.) 15.10.2012 Prabodh