BABLI Vs. MAHENDER KAUR

JUDGEMENT

(1.) BY means of present modification application, being CLMA no. 6981 of 2014, respondent no. 1 seeks to modify / clarify the order dated 08.12.2010, passed by this Court to the extent of release of provident fund and pension which are not disputed.

(2.) IT will be useful to reproduce herein the order dated 08.12.2010, passed by this Court earlier in present appeal from order. The same reads as under:

(3.) THE appellant, therefore, cannot be permitted to resile from her own stand, which was taken before learned District Judge, Haridwar, on 29.11.2010.