FAO(FC)/9/2021
2021 Latest Caselaw 2450 HP

FAO(FC) No. 9 of 2021.

24.03.2021. Present: Mr. Kush Sharma, Advocate, for the appellant.

.

Issue notice to the respondent, through court

process, returnable for 05.05.2021, on taking steps within two

days. In the notice, it be specifically mentioned that the

respondent is required to appear in person on the next date of

hearing. List on 05.05.2021.

CMP No.2933 of 2021.

Notice in the aforesaid terms. In the meanwhile, the

operation and execution of the judgment and decree, dated

29.1.2021, passed by the learned Principal Judge, Family

Court, Hamirpur, is ordered to be stayed and the respondent is

restrained from solemnizing second marriage.

Copy dasti.

(Tarlok Singh Chauhan)

Judge

(Chander Bhusan Barowalia) 24th March, 2021. Judge (krt/CS)