ASHWIN CHAUDHARY Vs. KIRAN CHAUDHARY

JUDGEMENT

(1.) By means of present writ petition, the petitioner seeks following reliefs, among others:

(2.) So far as the first relief is concerned, it is innocuous prayer and, therefore, not objected to by learned Senior Counsel for the respondent. When WPMS no. 862 of 2016, between the same parties, was decided by this Court on merits on 20.06.2016, this Court, in the final analysis, directed as under:

(3.) It has been pointed out by learned counsel for the petitioner and concurred by learned counsel for the respondent that learned Principal Judge, Family Court, Nainital is on leave till 4th July, 2016.