PARAMJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Case heard via video conferencing.

(2.) By this petition, filed under the provisions of Article 226 of the Constitution of India, the petitioners seek issuance of a writ in the nature of mandamus, directing the official respondents, especially respondents NO. 2 and 3, not to harass them at the instance of respondents NO. 4 to 6.

(3.) Learned counsel for the petitioners submits that petitioner NO. 2 and respondent NO. 4 having earlier been married, petitioner NO.2 filed a divorce petition, which was however dismissed, upon which an appeal was filed by him before this court which is still pending; and in an order passed in that appeal on 30/9/2008 (copy Annexure P-4), it was observed by this court that there are no chances of reconciliation [(though that possibly may have been only the contention made by counsel appearing for the appellant (petitioner NO. 2 herein).]