Himachal Pradesh High Court
Sankalp Gupta vs . Rajni Gupta on 2 August, 2023
Author: Virender Singh
Bench: Virender Singh
Sankalp Gupta Vs. Rajni Gupta .
Cr. MMO No. 349 of 2018 2.8.2023 Present: Mr. Sunil Mohan Goel, Advocate, for the petitioner.
Mr. Dushyant Dadwal, Advocate, for the respondent.
It has been submitted by learned counsel for the petitioner that the requisite application has been moved. However, the same is not on record. The Registry is directed to trace it out and place the same on record, by the next date of hearing, even if the same is under objection.
List on 23.8.2023.
In the meanwhile, the petitioner is directed to deposit a sum of Rs. 1,00,000/- in the Registry of this Court.
In addition to this, parties to the lis are also directed to file requisite affidavit(s), in view of the dictum of the Hon'ble Supreme Court, in case titled as 'Rajnesh Versus Neha, reported in 2021 (2) SCC 324.
(Virender Singh) Judge August 2, 2023 (kalpana) ::: Downloaded on - 03/08/2023 20:42:41 :::CIS