LAWS(MPH)-1992-10-53

SHAKUNTLA Vs. SHATRUGHAN

Decided On October 21, 1992
SHAKUNTLA Appellant
V/S
Shatrughan Respondents

JUDGEMENT

(1.) I.A.V. is for early hearing. That is allowed. Hearing taken up and the petition is disposed of finally in terms of a short order herein made.