Vinay Sheel vs . Deepika Sharma
2023 Latest Caselaw 5237 HP

Vinay Sheel vs. Deepika Sharma

.

CMPMO No.544 of 2018

08.05.2023 Present: Ms. Manisha Thamta, Advocate vice Mr.

Prashant Chaudhary, Advocate, for the petitioner.

Ms. Vandana Kumari, Advocate vice Mr. Sanjay Jaswal, Advocate for the respondent.

On the last date of hearing, the matter was

heard and reserved on the point of maintainability of the

petition. While dictating the judgment, it came to the notice

of the Court that the impugned order was passed on

17.06.2017 and by that time, the provisions of the Family

Courts Act were not applicable in the State of Himachal

Pradesh. As such, the matter requires re-consideration.

Accordingly, the judgment is de-reserved.

In view of the request made by the learned

counsel appearing for the parties, the matter be put up for

consideration on 19.05.2023.

( Virender Singh ) Judge May 08, 2023 (Pathania)