GULSHAN ARORA Vs. VIJAY LAXMI

JUDGEMENT

(1.) Petitioner has approached this Court seeking the following reliefs:

(2.) Briefly put, the case of the petitioner is as follows:

(3.) I am of the clear view that in Writ Petition filed under Section 226/227 of the Constitution of India, no direction can be issued to the party either to marry or not to remarry. This prayer is rejected. So far as prayer of the petitioner for restraining the respondent from misappropriating the properties in question by any means either by selling or transferring them in the name of any other person by any means is concerned, learned counsel for the petitioner submits that for the same relief, O.S. No. 278 of 2016 for grant of permanent injunction is filed by the petitioner. Alongwith the said suit the petitioner has also filed application 7C-2 for temporary injunction, which is pending before the Court of Civil Judge (Senior Division), Haridwar and in which 28.11.2016 is fixed for objection/disposal of the said application.