WPMS/1112/2020
2021 Latest Caselaw 392 UK

Citation : 2021 Latest Caselaw 392 UK
Judgement Date : 22 February, 2021

Uttarakhand High Court

WPMS/1112/2020 on 22 February, 2021

WPMS No. 1112 of 2020
Hon'ble Sharad Kumar Sharma, J.

Mr. Vikas Bahuguna, Advocate for the petitioners.

Mr. Vivek Jain, respondent present in person.

During the course of the argument, the learned counsel for the petitioner had informed that the Family Court concerned, in compliance of the judgment rendered by this Court, has already passed an order a couple of days back, whereby the meeting rights have been ensured to be given to the respondent.

The Family Court concerned i.e. Additional Judge, Family Court, Dehradun is directed to submit a report with regard to compliance of the judgment dated 24.08.2020, within a period of two weeks from today.

List thereafter.

In the meantime, if so advised, the petitioner may file his objection to the Implementation Application (CLMA No. 11021/2021), as preferred by the respondent.

(Sharad Kumar Sharma, J.) 22.02.2021 Mahinder/

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