SWATANTRA ARORA Vs. RAJENDRA KUMAR BALI

JUDGEMENT

(1.) On 31st July, 2018, when this petition came up first before this Court, the following order was passed:

(2.) On 20th August, 2018, adjournment was sought by the counsel for the petitioner and the proceedings were adjourned to today.

(3.) The counsel for the petitioner today relies upon (i) Sharmishtha Vs. Sujoy Mitra ; (ii) Pritam Ashok Sadaphule Vs. Hima Chugh MANU / DE / 0946 / 2013; and, (iii) Harpreet Singh Sekhon Vs. Rajwant Kaur MANU / PH / 4432 / 201