LAWS(SC)-2008-5-4

HARISH BARTHWAL Vs. ASHA BARTHWAL

Decided On May 15, 2008
HARISH BARTHWAL Appellant
V/S
ASHA BARTHWAL Respondents

JUDGEMENT

(1.) LEAVE granted. Heard learned counsel for the parties.

(2.) IN spite of service of notice, nobody has entered appearance to contest the prayer made in this appeal.

(3.) IN view of these facts, time granted by the High Court by consent decree dated 24th July, 2006, is, accordingly, extended.