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C482/764/2021
2021 Latest Caselaw 1551 UK

Citation : 2021 Latest Caselaw 1551 UK
Judgement Date : 20 April, 2021

Uttarakhand High Court
C482/764/2021 on 20 April, 2021
               Office Notes,
              reports, orders
SL.           or proceedings
      Date                                     COURT'S OR JUDGES'S ORDERS
No           or directions and
             Registrar's order
              with Signatures
                                  C482 No. 764/2021
                                  Hon'ble N.S. Dhanik, J.

Mr. Pawan Mishra, Advocate, for the applicants.

Mr. S.S. Adhikari, Deputy Advocate General, for the State.

Learned Senior Counsel for the applicants would submit that it is a matrimonial dispute and there are chances of compromise.

Issue notice to respondent no. 2.

Steps within three days.

List on 21.5.2021.

Meanwhile, learned State Counsel shall seek instructions.

As an interim measure, it is directed that till the next date of listing, operation and effect of the impugned judgment and order dated 9.3.2021 shall remain stayed.

Applicant no. 1 and the respondent no. 2 shall appear in person before this Court on the next date of listing.

(N.S. Dhanik, J.) 20.4.2021 Pr

 
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