MEERA Vs. SARABJEET SINGH

JUDGEMENT

(1.) Issue notice to respondent No. 3 only.

(2.) Mr. S.L. Gupta, Advocate accepts notice on behalf of respondent No. 3.

(3.) The appeal involves a very short point and can be disposed of without requisitioning the Trial Court Record and, therefore, the appeal has been heard finally at admission stage itself.