AYUSHI SINGH Vs. DHARMENDRA KUMAR

JUDGEMENT

(1.) Sri Akash Deep Singh, learned Counsel for the applicant, Sri Sudhir Shukla, learned counsel for the opposite party are present.

(2.) This Court repeatedly allowed time to the learned counsel for the opposite party to file objection but till date, no objection has been filed.

(3.) Today, on the matter being taken up, Sri Sudhir Shukla Advocate, who appears for the opposite party, at the very outset, stated that despite his best efforts, he could not get any instructions from his client (opposite party), as such, he is unable to file any reply or objection on behalf of the opposite party. Thus, the Court proceeds to dispose of the present Application on the basis of the material available on record.