ANKIT AGRAWAL Vs. MONIKA AGRAWAL

JUDGEMENT

(1.) Heard learned counsel for petitioner.

(2.) On 5/7/2024, this Court has issued notice to respondent and as per Office report dtd. 25/7/2024, notice has been served upon the respondent no. 22/7/2024, but even after service of notice, no one has turned up on her behalf, therefore, Court is proceeded to decide the case on merits.

(3.) Present petition has been filed seeking following reliefs:-