LAXMI DEVI Vs. SURESH MENDIRATTA

JUDGEMENT

(1.) Ld. Counsel for the Respondent submits that there is no challenge filed by his client against the earlier orders passed by this Court on 30th October, 2019 and 5th August, 2019.

(2.) The present review petition seeks a review of order dated 30th October, 2019, by which this Court, after hearing the ld. counsels for the parties had directed that the DNA test would be required, to establish as to whether Mr. Suresh Mendiratta @Suresh Chander Mendiratta is the son of Smt. Laxmi Devi or Smt. Geeta Devi. On the said date, the Court had also fixed the date and time for giving of the samples which was modified by subsequent orders.

(3.) The primary ground on which the review petition is based is that the as per the Respondent the said two ladies i.e, Smt. Laxmi Devi and Smt.Geeta Devi were not merely sisters but were twin sisters who were married to twin brothers i.e. Mr. Locha Ram and Mr. Khem Chand respectively. Accordingly, the stand taken by the Respondent is that an advanced DNA test to analyse the entire genome sequence would be required to establish as to whether the Petitioner is the biological son of Smt. Geeta Devi or Smt. Laxmi Devi. Thus, review is sought on the nature of the DNA test that is to be conducted in this matter.