RAKSHITA KANDPAL Vs. HEMANT KANDPAL

JUDGEMENT

(1.) Since one and the same judgment and order has been challenged in both these revisions, they are heard together and are being decided by this common order.

(2.) The parties shall be referred with reference to their position in CRLR No.10 of 2018.

(3.) Heard learned counsel for the parties and perused the record.