Rajan & Anr. vs . Kavita Kaushal & Anr.
2023 Latest Caselaw 2123 HP

Rajan & anr. Vs. Kavita Kaushal & anr.

RSA No.229 of 2022

.

10.03.2023 Present: Mr. Anuj Nag, Advocate, for the appellants.

CMP No.18144 of 2022

At this stage, let notice be issued to

respondents No.1 and 2 in the ordinary manner at the

addresses given in paras 5 and 7 of the application,

returnable within four weeks, on taking steps within a

period of three days.

CMP No.16118 of 2022

For the reasons stated in the application, the

same is allowed and the applicants/appellants are

permitted to file certified copy of the judgment and

decree passed by the trial Court.

                                                         ( Sushil Kukreja )
             March 10, 2023                                    Judge
                 (VH)