BRIJESH VISHWAKARMA Vs. SMT. LAXMI VISHWAKARMA

JUDGEMENT

(1.) Heard on the question of admission.

(2.) As no one is appeared on behalf of the respondent in response of show cause notice. Hence, notice of this admission is not required to the respondent and the same is hereby dispensed with.

(3.) At the request of the petitioner's counsel the petition is taken up for final hearing.