PALWINDER KAUR Vs. PRINCE HARRY MIDDLETON

JUDGEMENT

(1.) Prayer in this petition filed by the petitioner, who is an Advocate and is appearing in person, is to take legal action against Prince Harry Middleton son of Prince Charles Middleton resident of United Kingdom and to direct the United Kingdom Police Cell to take action against him, as despite a promise to marry the petitioner, the said promise has not been fulfilled. It is also prayed that arrest warrants be issued against him so that no further delay occur in their marriage.

(2.) Though the Court today was held through virtual hearing, however, on a request made by the petitioner in person, this case has been specially taken up in the Court in actual hearing.

(3.) After hearing the petitioner in person, I find that this petition is nothing, but just a day-dreamer's fantasy about marrying Prince Harry. This petition, though very poorly drafted, both grammatically and lacking the knowledge of pleadings, speaks about some emails between the petitioner and Prince Harry, in which the person, sending the email, has stated that he promise to marry soon.