VIJAY SINGH Vs. CHANCHAL CHAUDHARY

JUDGEMENT

(1.) Notice in the petition which was issued vide order dated 16th October, 1. 2015 was duly served upon the respondent, who entered appearance through counsel on 03rd December, 2015. The respondent has also filed reply in the matter, to which the appellant has filed rejoinder.

(2.) None appears for the respondent despite the matter having been passed over once.

(3.) A very narrow issue has been raised in the present appeal. We have gone through the record, which includes the reply of the respondent as well as the record of the lower court, which has been placed by the appellant before us and the impugned order. We have also considered the submissions made by learned counsel for the appellant.