REGENT COMPUTRONICS PVT. LTD.

Bhaskar Lal Sharma And Anr. Appellant

V/S

MONICA Respondents

Referred Judgements :-

ONKAR NATH MISHRA AND ORS. V. STATE (NCT OF DELHI) AND ANR. [RELIED ON]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
RASHMI KUMAR VS. MAHESH KUMAR BHADA [REFERRED TO]
RAMESH VS. STATE OF TAMIL NADU [RELIED ON]
SUSHIL KUMAR SHARMA VS. UNION OF INDIA [RELIED ON]
NOORJAHAN VS. STATE [RELIED ON]
MAHILA VINOD KUMAR VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF PUNJAB VS. PRITAM CHAND [REFERRED TO]
CHUNDURI SIYA RAM KRISHNA VS. REDDI RAVINDRA BABU [RELIED ON]
CHUNDURI SIYA RAM KRISHNA VS. REDDI RAVINDRA BABU [REFERRED TO]
HARMANPREET SINGH AHLUWALIA VS. STATE OF PUNJAB [REFERRED TO]
DEVENDRA VS. STATE OF U P [RELIED ON]

JUDGEMENT

(1.) Leave granted.

(2.) Respondent Monica married Vikas Sharma (Vikas), son of the appellants herein. Vikas was a divorcee. He obtained the decree of divorce on or about 8th July, 2003 passed by the Civil Court in Lubumbashi, Congo. He had two children born on 23rd April, 1999 and 8th July, 2000 respectively from his first wife.

(3.) Indisputably, Vikas as also the appellants are engaged in the family business of import and export of about 150 commodities. Vikas was the Managing Director of the family managed Company since 1994 having its operating business places at Delhi, Bangkok, Shanghai, Brussels, Johannesburg, Kinshasa, Lubumbashi, Uganda, etc. Vikas and the appellants ordinarily live in Congo. They have a residential house also at Lajpat Nagar, New Delhi.

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BHASKAR LAL SHARMA Vs. MONICA

Referred Judgements :-

JUDGEMENT

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