LAWS(DLH)-2023-5-195

RITU CHERNALIA Vs. AMAR CHERNALIA

Decided On May 22, 2023
Ritu Chernalia Appellant
V/S
Amar Chernalia Respondents

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) Allowed, subject to all just exceptions. Application is disposed of.

(3.) This is a matrimonial dispute between Ms. Ritu Chernalia and her in- laws and husband.