REGENT COMPUTRONICS PVT. LTD.

Aniket Subhash Tupe Appellant

V/S

Piyusha Aniket Tupe Respondents

Referred Judgements :-

MADHUSUDAN BHARDWADJ AND ORS. VS. MAMTA BHARDWAJ [REFERRED TO]
BALWANT SINGH VS. JAGDISH SINGH [REFERRED TO]
SACHIN VS. SAU. SUSHMA [REFERRED TO]
SACHIN VS. SAU. SUSHMA [REFERRED TO]
MANISH KUMAR SONI AND ORS. VS. THE STATE OF BIHAR AND ORS. [REFERRED TO]
HIRAL P. HARSORA AND ORS. VS. KUSUM NAROTTAMDAS HARSORA AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Rule. Respondents waive service. By consent, Rule is made returnable forthwith and the petition is taken up for hearing and final disposal.

(2.) A short question raised in this petition is whether in an application filed under Section 12 of the Protection of Women from the Domestic Violence Act, 2005 (hereinafter referred to as 'DV Act'), the Applicant can be permitted to file affidavit in evidence.

(3.) The brief facts leading to this Petition are as under:

Click here to view full judgment.

ANIKET SUBHASH TUPE Vs. PIYUSHA ANIKET TUPE

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address