BHARTI RAJ Vs. SUMESH SACHDEO

JUDGEMENT

(1.) List revised.

(2.) No one is present on behalf of Dr.(Smt.) Bharti Raj and Sri Baldeo Raj. Learned A.G.A. is present on behalf of the State of Uttar Pradesh, Sri B.B. Paul is present on behalf of the contesting respondents and we have heard them and perused the record. Habeas Corpus Petition no. 4064 of 1982 was filed by Dr.(Smt.) Bharti Raj in this Court. Petition no. 206 of 1981 and Original Suit no. 2 of 1982 were filed by her husband, Baldeo Raj in the court of the District Judge, Allahabad. Baldeo Raj had also filed Original Suit no. 186 of 1986 in the court of Munsif (West), Allahabad. Misc. Cases no. 84 of 1982 and 85 of 1982 were filed by Baldeo Raj in respect of alleged violation of the order of the court passed in Petition no. 206 of 1981. The aforesaid cases mentioned at serial nos. 2, 3, 4, 5, 6 and 7 were transferred from the concerned courts at Allahabad to this Court under orders of the Hon'ble Supreme Court.

(3.) We have heard all the aforesaid cases together and now we are deciding them by a common order.