(1.) SHRI Narayan Shukla, J. Pursuant to the order dated 20. 11. 2008 passed by this Court Smt. Abhilasha her husband Mr. Paras Pandey as well as her father Mr. Udai Bhan Misra are present before this Court.
(2.) FIRSTLY, I take up the matter in chamber in presence of Smt. Abhilasha and her husband Mr. Paras Pandey. During the course of discussion, lady Abhilsha shown her unwillingness to follow her husband and expressed her willingness to live separately from him under the judicial order. Keeping in view her statement, I again take up the matter in open Court. She reiterated in her statement that she is ready to live separately after dissolution of marriage, accordingly she is not ready to live with her husband in any manner.