PRABHAT NARAIN TICKOO Vs. MAMTA TICKOO

JUDGEMENT

(1.) HEARD Sri Sunil Ambwani for the petitioner, Sri P.K. Srivastava for respondent No. 1 and learned Standing Counsel.

(2.) THE petitioner is an officer in the Indian Navy and he has filed a Divorce petition under Section 13 of the Hindu Marriage Act which is pending before the Additional Principal Judge, Family Court, Kanpur Nagar being Divorce petition No, 750 of 1996.

(3.) THE petitioner is an officer in the Indian Navy. He was married to respon ­dent No. 1 in 1992. Presently he is posted in Bombay and he has difficulty in getting leave as he is in the Naval Service. The petitioner filed the aforesaid Divorce Case No. 750 of 1996 against respondent No. 1, and respondent No. 1 filed Misc. Case No. 603 of 1995 under Section 125 Cr.P.C, against the petitioner and both these cases are pending before respondent No. 3. On 26 -4 -97 the Court concerned passed the following order: - 3?IT 15 T 2 3TT