FELIX DASS Vs. DEPHNEY DASS

JUDGEMENT

(1.) HEARD Sri Ramji Srivastava, learned counsel for the revisionist. Admit.

(2.) ISSUE notice to respondent nos. 1, 2 and 3 returnable within four weeks. List thereafter in the week commencing 21st April 2008. Also heard on Stay Application.

(3.) I have perused the judgment and order dated 26. 02. 2008 passed by Principal Judge, Family Court, Dehradun in Case No. 41/2006 Smt. Defni Das and others Vs. Filex Das.