ARVINDER PAL SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) LEARNED counsel for the respondent no. 2 seeks and is allowed two weeks' time to file counter affidavit.

(2.) HEARD learned counsel for the parties and perused the judgment under appeal for the purpose of deciding interim stay application.

(3.) FURTHER , it will also be worthwhile to reproduce Section 21 of the Protection of Women from Domestic Violence, 2005 herein below: